TAMIL NADU CORPORATION SCHOOL TEACHERS ASSOCIATION MADURAI Vs. SECRETARY TO GOVERNMENT EDUCATION DEPARTMENT

JUDGEMENT

(1.) The Original Application in O.A.No.7928 of 1997 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) The challenge in this writ petition is to the order of the first respondent in G.O.Ms.No.209, School Education Department, dated 08.05.1997 fixing the seniority of Teachers employed in Madurai Corporation. The grievance of the petitioner is that the Teachers employed outside the Madurai Corporation were brought in and they were also included in the seniority list. Some of those Teachers who were allegedly brought from outside the Madurai Corporation were shown as respondents 6 to 43 in the Original Application filed by the petitioner in O.A.No.7928 of 1997 before the Tamil Nadu Administrative Tribunal.

(3.) On abolition of the Tamil Nadu Administrative Tribunal, the matter stood transferred to this Court and the same was renumbered as W.P.No.19941 of 2007.