S RAGHUNATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AS the common question of law and facts are involved in both writ petitions, common order is being passed. For the sake of brevity, facts have been taken from W.P.No.21127 of 2010.

(2.) IN the affidavit filed in support of the W.P.No.21127 of 2010, it is averred by the petitioner that the petitioners are aggrieved by the recommendation made by the respondents 1 to 3 for revising the seniority of respondents 5 to 31, in view of the orders passed by this Court in W.P.No.21786 of 2004 dated 27.04.2009.

(3.) THE petitioners 2 to 4 herein, were Diploma holders in Engineering, who also participated in the selection for appointment to the post of Junior Engineer (Civil) by the Tamil Nadu Public Service Commission in the year 1986. They were appointed as Junior Engineers on 12.12.1986 and on acquiring B.E. Degree they were re -designated as Assistant Engineers. The service of the petitioners in the cadre of Junior Engineer was regularised with effect from 29.04.1987, 08.04.1987 and 09.04.1987 F.N. respectively.