G.LAZER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners have come up with these writ petitions seeking a direction to the respondents 2 and 3 to approve their appointment as Office Assistants in Nesamony Memorial Christian College, Marthandam, with effect from 01.03.2012, 24.02.2012 and 01.06.2009, respectively, with all attendent, monetary and service benfits.

(2.) According to the learned counsel for the petitioners, the petitioners were appointed as Office Assistants in the vacancies arising on account of promotion of one H.Prema Latha, S.Jayadhas and A.Ramayyan, respectively, which were the sanctioned posts already approved by the Educational Authorities. The learned counsel further submitted that in similar circumstances, in a batch of writ petitions in W.P.Nos.28369 to 28373 of 2017, this Court, on 07.11.2017, passed the following order :

(3.) Considering the facts and circumstances of the case and having regard to the submissions made by the learned counsel on either side and also following the aforesaid order, these writ petitions are disposed of, by directing the respondents to consider the claim of the petitioners, with regard to approve their appointments as Office Assistants and pass appropriate orders on merits and in accordance with law, within a period of four weeks from the date of receipt of a copy of this order. No costs.