G V VIJAYAKUMAR Vs. COMMISSIONER OF SUGAR

JUDGEMENT

(1.) The petitioners are all office staff working in the second respondent co-operative sugar mills. They have come forward to challenge the impugned orders dated 04.11.2009 and 29.10.2009, wherein by which, they were informed that since they are juniormost in the clerical department, they should give their option to work on foreign service in the Ambur Cooperative Sugar Mills, Cheyyar Co-operative Sugar Mills and Salem Co-operative Sugar Mills. If options are not received, then on the basis of the seniority position and on the orders of the Commissioner of Sugars, Vellore, they will be sent on foreign service to other needy co-operative sugar mills. The petitioners have come forward to challenge the said orders.

(2.) The writ petitions were admitted on 10.11.2009 and pending the writ petitions in W.P.Nos.23003 to 23006 of 2009, interim stay was granted. In W.P.Nos.23016 to 23019 of 2009, an order of status quo was granted.

(3.) Mrs.G.Thilakavathi, learned counsel has taken notice for the second respondent. The second respondent has also filed vacate stay petitions in all these writ petitions. When these matters were listed together, they were taken up and common order is passed.