P PUGAZHENDI Vs. G PURUSHOTHAMAN

JUDGEMENT

(1.) THE first writ petitioner initially filed O.A.No.8541 of 2000 seeking to challenge an order dated 27.10.1999 passed by the respondent Director of Local Fund Audit in fixing seniority in the category of Assistant Inspector. THE O.A was admitted on 22.11.2000 and it was stated that any promotion made would be subject to the result of the O.A.

(2.) ON notice from the Tribunal, the respondent has filed a reply affidavit, dated 12.2.2001 together with supporting documents. In view of the abolition of the Tribunal, the matter stood transferred to this court and renumbered as W.P.No.4248 of 2006.

(3.) BEFORE proceeding with the merits of the case, this court asked the counsel for the petitioners as to how the writ petitions attacking the seniority list can be entertained when affected individuals were not made as parties.