R ANIL KUMAR Vs. SREELATHA S

JUDGEMENT

(1.) This writ appeal has been filed by the 3rd respondent in the writ petition challenging the judgment dated 14.9.2015 in W.P.(C) No.18389 of 2006, by which, the learned Single Judge allowed the writ petition filed by the first respondent herein.

(2.) The writ petition was filed by the first respondent herein to challenge Ext.P11 and for a declaration that the petitioner is entitled to get seniority in the category of Computer Assistant as against the 3rd respondent. By Ext.P11, the Spices Board had finalised the inter-se seniority between the appellant and the first respondent/petitioner to the effect that the appellant was senior to the first respondent since his promotion with effect from 4.5.1988 in the same scale of pay of Computer Assistant has to be considered in the inter-se seniority.

(3.) According to the first respondent/petitioner, she was appointed by way of direct recruitment as Computer Assistant on 7.5.1992, whereas, the appellant was appointed in the said post only on 27.4.1998.