N. BANUMATHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed seeking a direction to the respondents to pay all the monetary and service benefits available to the petitioners under G.O. Ms. No. 216, Finance (Pay Cell) Dept. dtd. 22/3/93 irrespective of paragraphs 6, 3 of G.O. Ms. No. 69, School Education (M1) Dept. dtd. 18/4/2013.

(2.) Heard the learned counsel appearing for the petitioners and the learned Special Government Pleader appearing for the respondents.

(3.) The issued involved in this writ petition has already been settled by the Full Bench of this Court in Government of Tamil Nadu, rep. by the Secretary, School Education Department, Fort St. George, Chennai - 600 009 and others v. G. Eswaran and others, reported in (2017) 2 MLJ 257 (FB). It would be useful to refer the operative portion of the judgment, which reads as follows: