G GANESAN Vs. DISTRICT COLLECTOR

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. Till the date of these writ petitions, they were actually 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.) The Court heard the learned counsel for the petitioners who reiterated the request as found in the writ petitions. The Court heard the learned counsel for the respondent State.