R. PIRABALA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) These batch of Writ Petitions have been filed by the respective petitioners, who are either Revenue Assistants or Senior Revenue Inspectors or Deputy Tahsildars promoted so in three revenue districts, namely, Ramanathapuram, Dindigul and Pudukottai. In respect of each of the districts, one or two cases of this batch are taken up as lead case to narrate the facts. Accordingly, those lead writ petitions, where arguments were advanced by the learned Senior Counsel for the parties and replied by Mr. K. Chellapandian, learned Additional Advocate General assisted by Ms. J. Padmavathi Devi, learned Special Government Pleader, are taken up.

(2.) Since the issue raised in all these writ petitions in this batch are one and the same, these batch of cases, with the consent of the learned counsel for the parties, are taken up for joint hearing and accordingly, are being disposed of by this common order.

(3.) In order to appreciate the facts in general, which lead to filing of these batch cases, the following facts are required to be noticed in nutshell: