M DURAIRAJ Vs. DISTRICT COLLECTOR PERAMBALUR

JUDGEMENT

(1.) THIS judgment shall govern these two writ petitions seeking the following relief:

(2.) IT is not in controversy that both these petitioners were appointed as Office Assistants on compassionate ground in the Highways Department and they were serving so. When they were found to be surplus, a list was prepared and sent to the Judicial Department for appointing them in the Judicial Department. Following the same, both these petitioners were appointed as Office Assistants in the Judicial Unit in Perambalur District and subsequently, on 15.2.2008, they were promoted to the post of Process Server and till date, they are serving so. These writ petitions have been brought forth seeking re-transfer of the petitioners to the Highways Department where they were working earlier to fit them in the existing vacancy or in the vacancy which might arise in future in the Ariyalur Highways Division.

(3.) UNDER such circumstances, the Court feels that there cannot be any impediment for issuing a direction to the second respondent/ Divisional Engineer, Highways Department, Ariyalur Division, to consider the representation of the petitioners dated 23.12.2009 and disposed it of as and when vacancy arises and accordingly, a direction is issued. The writ petitions are disposed of accordingly. No costs. Consequently, connected miscellaneous petitions are closed.