M. THANIGIVELU Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) Leave granted.

(2.) This judgment will dispose of a bunch of appeals involving identical issues. Vide common judgment [dtd. 6/9/2024], passed by the Division Bench of the High Court [High Court of Judicature at Madras], seven writ appeals [W.A. Nos.2093, 2094, 2095, 2685, 2686 of 2010 and 1443 & 1444 of 2018] were disposed of. The Division Bench of the High Court had set aside the order passed by the Single Bench whereby writ petitions filed by the private respondents herein were dismissed. The dispute pertains to inter-se seniority of the Assistant Engineers (Electrical) [Hereinafter 'AE'], directly recruited and internally selected candidates. The appellants are the direct recruits, and the private respondents are the internally selected candidates.

(3.) Briefly, the facts relevant to the issue under consideration, as pointed out by the learned counsel for the parties at the time of hearing, are as follows.