E.HEMANANTHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of appointments issued in favour of the third person is under challenge in these writ petitions.

(2.) However, the persons in favour of whom such appointment orders were issued are not even impleaded as party respondents in these writ petitions

(3.) The order of appointments issued to the writ petitioners, was issued on certain terms and conditions. The writ petitioners were appointed on contract basis and the conditions imposed are extracted hereunder:"1.The appointment will be on contract basis from his date of joining to 31.05.2013. He will be paid a consolidated salary of Rs.20,000/- per month.