S. SIVAPRAKASAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition is filed to quash the impugned proceedings passed by the third respondent, dtd. 25/7/2011 and to direct the respondents to fix the petitioner's seniority in the appropriate place on the basis of the petitioner's representation dtd. 1/6/2011 and 7/6/2011 to take reference of the petitioner's promotion to the post of Assistant with effect from 21/11/1974 and further to include the Petitioner's seniority to the post of Superintendent with retrospective effect from June 1981 and to other further promotions with retrospective effect in the list issued by the 3rd respondent dtd. 28/12/2010, 20/5/2011 and 22/7/2011 and further to grant consequential benefit of fixation of pay, payment of arrears of salary with interest and revision of pension from the date of retirement and other retirement benefits based on such revision of seniority.

(2.) Heard Mr.A.K.Hemaraj, learned Counsel representing Mr.M.Sathiamoorthy, learned Counsel for the Petitioner and Mr.M.Linga Durai, learned Government Advocate for the respondents.

(3.) The petitioner was appointed as Junior Assistant on 25/5/1956 at Board High School at Kuruvikulam in Tirunelveli District. The petitioner has also passed Accountancy test in May 1968 and he was promoted to the post of Assistant with effect from 21/11/1974 and his service in the promotional post was also regularised.