STATE OF TAMIL NADU Vs. P.SARAVANAN

JUDGEMENT

(1.) Instant writ appeal is filed against the order dated 01.03.2018 made in WP No.3675 of 2012, by which the writ Court, while allowing the writ petition, directed the respondents/appellants herein to give effect to the order of regularization passed by the third respondent/appellant viz.The District Adi Dravidar and Tribal Welfare Officer, Namakkal and to grant all monetary benefits as applicable to the post of Lab Assistant from time to time including annual increments etc. Writ Court further held that the writ petitioner shall be entitled to the arrears of monetary benefits as admissible.

(2.) Short facts leading to the filing of the writ appeal, are as follows:

(3.) Aggrieved by the abovesaid order, the respondents therein have filed the instant writ appeal on the following grounds.