K BALAKRISHNAMURTHY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS order shall dispose of W.P.No.5979 & 5980 of 2007, as the common question of fact and law are involved in these two writ petitions. For the sake of brevity, the facts are taken from W.P.No.5979 of 2007.

(2.) THE petitioners were appointed as Junior Assistant/Rural Welfare Officer Grade II through Tamil Nadu Public Service Commission and allotted to Tiruvannamalai district. The respondents 2 to 7 were working in revenue department and were found surplus in their parent department therefore, were transferred to Rural Welfare department in Tiruvannamalai district during the year 1997 1998.

(3.) HOWEVER, in the seniority list in the cadre of Rural Welfare Officer Grade I/ Assistant published on 28.03.2001, the respondents 2 to 7 were shown senior to the petitioners, by virtue of their earlier promotion as Rural Welfare Officer Grade I/Assistant.