M. V. BALASUBRAMANIAN Vs. CHIEF INTERNAL AUDIT OFFICER

JUDGEMENT

(1.) The writ of Mandamus has been instituted by the petitioners to direct the respondents to settle petitioner's lawful dues for which they are entitled as per the orders passed by this Court in Contempt Petition No.967 of 2012, pursuant to the orders passed by the Hon'ble Division Bench of this Court on 26/7/2012.

(2.) The learned counsel for the petitioner articulated the case of the petitioners by stating that all the petitioners in this batch of writ petitions were initially appointed as Junior Assistants. After several years of service in the cadre of Junior Assistants, the petitioners were transferred and posted as Junior Auditors in the Audit Branch for the Boards Services. In respect of transferred Junior Assistants as Junior Auditors, the Board proceedings Ms.No.813 dtd. 21/4/1972 stipulates certain benefits. As per the Boards proceedings, "The seniority of Assistants transferred from System / Office Circle offices to the Accounts wing shall be reckoned with reference to their total services as Assistants in the Accounts Wing plus half of their past services as Assistants in the system / circle offices."

(3.) Relying on the Board proceedings, the learned counsel for the petitioners reiterated that in the present cases, all the petitioners were initially appointed as Junior Assistants and transferred as Junior Auditors in the Audit wing of the Board and therefore, half of the services rendered by all these petitioners in the cadre of Junior Assistants is to be reckoned for the purpose of fixation of seniority and for grant of consequential monetary benefits and other benefits.