M RAVI Vs. V R PALANIVEL RAJAN

JUDGEMENT

(1.) THE writ petitions in W.P.Nos.3823 & 6508 of 2008, were filed challenging the order of the Director of Local Fund Audit Department, Chennai-108 dated 18.12.2007, which is the inter-se seniority list, insofar as it relates to Sl.Nos.109 to 280 and also G.O.Ms.No.261 Finance (Local Fund) Department, dated 24.6.2009 and the consequential temporary regularization of appointment of candidates in Sl.Nos.109 to 280 with retrospective effect and also for revising and refixing the seniority in accordance with the quota and rota prescribed under the Special Rules for the post of Deputy Inspector of Local Fund Audit in both the cases and this Court by order dated 26.02.2010, disposed of the said writ petitions and the operative portion of the order is as follows:

(2.) BY the said order, this Court quashed the said Government Order and the consequential temporary regularization in respect of persons in Sl.Nos.109 to 280, with permission to any of the petitioners to make fresh representation within 10 days in which event, directed the respondent to treat it as review and consider the same along with the applications made in January, 2008 and pass appropriate orders.

(3.) THE petitioners in the Contempt Petition No.1751 of 2010 have also filed a Sub Application No.7 of 2011 to implead themselves as respondents 2 and 3 in the Contempt Petition No.1379 of 2010. Further, the petitioners in the Contempt Petition No.1751 of 2010 have also filed a Sub Application No.575 of 2010 to grant interim direction restraining the first respondent from giving effect to the seniority list dated 17.12.2010 and consequentially drawing panel for promotion to the post of Deputy Inspector.