S N JAYAPAL Vs. PRINCIPAL CHIEF

JUDGEMENT

(1.) All the above Writ Petitions arise out of a common order of the State Administrative Tribunal dated 3-10-2001 made in O.A.Nos.146, 3925, 4085, 4086, 4277, 4486 of 1997, 1972 of 1998 as well as the order dated 6-3-2002 made in O.A.No.1066 of 2002 dismissing the said O.A. based on common order dated 3-10-2001. Therefore, we dispose of the same by this common order.

(2.) In W.P.No.22900 of 2001 preferred by Thiru S.N.Jayapal, the challenge is to the order of Tamil Nadu Administrative Tribunal dated 3-10-2001 in O.A.No.3925 of 1997, by issuance of a Writ of Certiorarified Mandamus, to quash the said order and direct the first respondent to regularise the services of the petitioner as Forest Ranger as on 1-4-1990 duly considering his seniority as Assistant Superintendent with effect from 20-11-1978, the date on which he was regularised as per proceedings dated 20-4-1998 and thereafter promote him as Asst.Conservator of Forests.

(3.) W.P.No.22901 of 2001 has been preferred by Thiru K.Rajendran against the order of the State Administrative Tribunal, dated 3-10-2001 in O.A.No.4277 of 1997, by issuance of a Writ of Certiorarified Mandamus, to quash the said order and direct the first respondent to regularise the services of the petitioner as Forest Ranger as on 1-4-1990 duly considering his seniority as Assistant Chemist with effect from 11-2-1977 and thereafter promote him as Assistant Conservator of Forests.