P.KARTHIKEYAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The petitioners have filed this writ petition seeking issuance of Writ of Mandamus directing the respondents to regularize the services of the petitioners from their initial date of appointment for the purpose of seniority, selection grade, special grade and annual increment without reference to the conditions imposed in the order of appointment by taking into consideration the fact that the respondent held an unequal bargaining power qua the petitioners by considering the judgment of this Hon'ble Court in W.P.No.4991 of 2015 dated 30.07.2019 and G.O.Ms.No.336, dated 30.12.2009.

(2.) Heard the arguments advanced on either side.

(3.) The case of the petitioners is that the petitioners were all appointed on various dates as Secondary Grade Teachers on consolidated pay in line with G.O.Ms.No.100, dated 27.06.2003. Subsequently, the Government issued G.O.Ms.No.99, School Education (Income and Expenditure 2) Department, dated 27.06.2006, by which, the Government reconsidered the issue and decided to regularize the services of all the Teachers who were appointed on consolidated pay by G.O.Ms.No.100, School Education (Budget) Department, dated 27.06.2003. Accordingly, the petitioners services were regularized with effect from 01.06.2006.