ABHAY MANOHAR SAPRE,J.- - (1.) This appeal is directed against the final judgment and order dated 29.10.2008 of the High Court of Judicature at Madras in Writ Appeal No.2707 of 1999 whereby the Division Bench of the High Court allowed the appeal filed by the respondent herein and set aside the order dated 08.04.1989 passed by the Single Judge of the High Court in Writ Petition No.10708 of 1991.
(2.) The issue involved in this appeal is very short as would be clear from the narration of facts hereinbelow.
(3.) The appellants are the officials of the Public Works Department (PWD) of the State of Tamil Nadu and thus represent the interest of the State of Tamil Nadu in this case. The respondent claimed to be working in the PWD of the State of Tamil Nadu as NMR Electrical helper (skilled worker) since 1977. The respondent claimed to be working in the Electrical wing of PWD till October 1990 when he complained that his services were discontinued. This gave rise to filing of the writ petition (WP No. 10708 of 1991) by the respondent in the High Court of Madras in July, 1991 wherein he prayed to treat him as continuing in service since inception (1977) and also for regularization in the State services and, in consequence, to award him all the service benefits including monetary benefits as regular State employee etc.;