R.KUNJU Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This writ petition has been filed seeking a Writ of Certiorarified Mandamus, calling for the records in O.Mu.No.318/A1/2019, dated 14.03.2019 on the file of the 4th respondent and quash the same and directing the respondents to regularise the service of the petitioner as Full Time Sweeper on the date of completion of ten years of part time service from 01.04.1966 and to pay time scale of pay and other benefits payable with effect from 01.04.1976 by counting the 50% of part time service for the purpose of pension.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Special Government Pleader, who takes notice for the respondents. By consent, the Writ Petition is taken up for final disposal at the stage of admission itself.

(3.) The learned Counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents jointly submitted that the issue involved herein has already been decided by this Court in W.P.(MD)Nos.15808 and 15809 of 2018, dated 14.02.2019, wherein this Court has held as follows: 5. In W.A.(MD)No.193 of 2018, dated 27.03.2018, the Division Bench of this Court has passed the following order: