M SIVASHANMUGAM Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The present petitioners/Degree Holders in Civil Engineering, who came to be appointed as Assistant Engineers in the Highways Department in different spells during 1991-92, 1993-95 and 1995-96 through the Tamil Nadu Public Service Commission (referred hereinafter as the 'Commission/TNPSC') after emerging successful in various Tests and Exams conducted by the Commission, have approached this Court invoking its jurisdiction under Article 226 of the Constitution of India through the above writ petitions which, in all, contain prayers in three dimensions:

(2.) The brief facts leading to filing of the present petitions are mentioned below for better appreciation of the case and cause:-

(3.) Mr.Balan Haridas, learned counsel appearing for the petitioners in W.P. Nos.32062 to 32064 of 2004 and Mr.Subramanian, learned counsel appearing for the petitioners in WP Nos.6457 and 6458 of 2005, while advancing lengthy arguments questioning the validity of the aforesaid G.Os. of the year 1993 and the Seniority List as well as the legality of the compassionate appointment given to the respondents-compassionate appointees, made the following submissions:-