D KUMARESAN Vs. UNION OF INDIA

JUDGEMENT

(1.) These two writ petitions are filed challenging the order made in O.A.Nos.480 and 481 of 2008 whereby the request of the petitioners was denied.

(2.) The Court heard the learned counsel for the writ petitioners.

(3.) The petitioners were served with the letter of appointment on 1.7.2008 by the 3rd respondent appointing them as the Sales Attendants in the pay scale of Rs.2650 4000. The claim of the petitioners is that they were entitled to be appointed as Store Keepers in the pay scale of Rs.4000 6000. What was all contended before the Tribunal and equally here also is that they were originally appointed as Store keepers and they were working as such all along the period. Hence, they were to be appointed only as Store keepers and not as Sales Attendants. Before the Tribunal and equally here also they relied on three documents. The Tribunal after hearing the contentions putforth by the respondents and on scrutiny of the documents available, took the view that the petitioners are not entitled for the relief asked for and dismissed the applications. Aggrieved over the same, the writ petitions have arisen before this Court.