D.NAGALINGAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The Writ Petition is filed to quash the order passed by the 3rd respondent in O.Mu.No.2164/A1/2015 dated 12.5.2015 and direct the respondents to regularize the service of the petitioner from his initial date of appointment and to treat the period of his non-Employment for the period from 13.4.2001 to 9.5.2006 as duty with continuity of service, in view of the interim stay and setting aside the order of reversion passed by the 3rd respondent in W.P.No.32446 of 2005 and to pay all monetary and other attendant service benefits.

(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: