REGISTRATION DEPARTMENT SC/ST & MBC EMPLOYEES GENERAL WELFARE SANGAM, CHENNAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The issue involved in all these writ petitions are common and hence, all these writ petitions were taken up together, heard and disposed of through this common order.

(2.) The petitioners in these writ petitions broadly fall under two departments viz., the Revenue Department and the Registration Department. Insofar as the petitioners in WP MD No.8706 of 2019, WP No.3760 of 2020, WP MD No.2054 and 1751 of 2020, falling under the Revenue Department, one set of writ petitions challenges G.O. MS No. 87, Revenue and Disaster Management Department, Service Wing [Ser.3 (2)] Section dated 06.03.2019 insofar as the decision taken to redraw the panel with effect from 2004-2018 and the other set of writ petitions have been filed to implement the G.O. MS No. 87, Revenue and Disaster Management Department, Service Wing [Ser.3 (2)] Section dated 06.03.2019. Impleading petitions have also been filed in these writ petitions by similarly placed persons, seeking to either implement the Government order or opposing the same.

(3.) In a similar manner, Writ petitions in WP (MD) No.11557 of 2019, 12395 of 2019, WP No.17505 of 2020, WP No.17652 of 2020, WP No.15723 of 2020, WP (MD) No.2239 of 2020, WP Nos.14853 & 14869 of 2019, have been filed wherein, one set of petitioners are opposing the impugned Government letter dated 30.01.2019 insofar as the revision of panel with effect from 1997 to till date and the other set of writ petitions are seeking to implement the impugned Government letter no. (MS) 17, dated 30.01.2019. Even in these writ petitions, impleading petitions have been filed by similarly placed persons either opposing the impugned Government letter or seeking for implementation of the same.