MURUGAIYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The intra-Court Appeal arises out of the order dated 27.07.2018 in W.P. No. 38430 of 2015 passed by the Learned Judge of this Court.

(2.) The Appellant in his representation dated 28.01.2013 to the Secretary to Government, Education Department, Union Territory of Puducherry sought to regularize his services with retrospective effect from 15.03.1993 in the Youth Hostel. The said representation was disposed by the Director of School Education, Government of Puducherry by order No. 262/DSE/LC/2013/41 dated 13.01.2014, stating as follows:-

(3.) There is no appearance for the Appellant, when the matter was called today. We have heard Mr. Y. Syed Mustafa, Learned Additional Government Pleader appearing on behalf of the Respondents and perused the materials placed on record, apart from the pleadings of the parties.