SATHYA KUMAR Vs. DIRECTOR OF FIRE SERVICES

JUDGEMENT

(1.) THESE writ petitions are filed by the petitioners seeking to challenge an order, dated 22.7.2008 passed by the first respondent and to set aside the same insofar as it relates to respondents 2 to 9 and for a consequential direction to consider the petitioners for promotion to the post of Assistant Divisional Fire Officer.

(2.) NOTICE of motion was ordered in these writ petitions on 17.9.2008. In the applications for interim relief, no orders were passed. While the first respondent had filed identical counter affidavits, dated Nil (April, 2010), the contesting respondents have not filed any reply.

(3.) IN the counter affidavits filed by the first respondent, it was claimed that the TNPSC is a recruitment agency, which had approved the list of candidates fit for appointment to the post of Station Officer in Fire and Rescue Services Department. Based on the approved list released by the TNPSC, the first respondent issued appointment orders. The first respondent had taken necessary action for preparing the panel for the post of Assistant Divisional Officers. The seniority of the Station Officer was forwarded as per Rule 4 of the Tamil Nadu State and Subordinate Services Rules, which reads as follows: