S RAJAMUTHU Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioners filed O.A.No.3393 of 2003 before the Tamil Nadu Administrative Tribunal, seeking for a direction to the respondents 1 and 2 to fix the seniority of the petitioners as comprised in the batch of direct recruits selected through the notification dated 12.09.1990 of the Tamil Nadu Public Service Commission and to assign and rank immediately above the respondents 3 to 11 in the category of Inspector of Factories.

(2.) Subsequent to the filing of the Original Application, the official respondents filed a reply affidavit dated 04.02.1993 together with supporting documents. However, the matter was not dealt with by the Tribunal. Subsequently, the petitioners filed W.P.No.4542 of 2005, seeking for a transfer of the OA to this Court. This Court by an order dated 14.02.2005 directed the Tribunal to transfer the said OA. On such transfer, it was re-numbered as W.P.No.21019 of 2005.

(3.) The writ petition was admitted on 28.06.2005. It was thereafter, respondents 12 to 16 and respondents 17 to 21 got themselves impleaded by orders 06.10.2009 and 08.10.2009 in WPMP No.725 of 2009 and WPMP Nos.731 to 735 of 2009 respectively.