SECRETARY TO GOVERNMENT Vs. K. MANICKAM

JUDGEMENT

(1.) Being aggrieved by the order, made in W.P.No.4116 of 2017, dated 11/1/2019, directing regularisation of services of the respondent, from the date of completion of ten years of service, with other monetary benefits, instant appeal is filed, on the following grounds:-

(2.) Mr.P.S.Sivashanmuga Sundaram, learned Special Government Pleader made submissions on the above grounds.

(3.) Heard Mr.M.Vaidyanathan, learned counsel for caveator.