M. KENDRA DEVI Vs. THE GOVERNMENT OF TAMILNADU, REP. BY ITS SECRETARY, LABOUR AND EMPLOYMENT DEPARTMENT, FORT ST. GEORGE, CHENNAI AND ORS.

JUDGEMENT

(1.) Introductory:

(2.) The appellants are aggrieved by the dismissal of the respective writ petitions challenging the Government Order in G.O.Ms.No.156, Labour and Employment Department dated 16 July 1993 and the seniority list of Assistant Engineers in the Tamil Nadu Highways Engineering Service dated 15 June 2004 placing the Assistant Engineers appointed earlier on compassionate basis above the regularly recruited Assistant Engineers.

(3.) The appellant in Writ Appeal Nos.1826 and 1827 of 2011 filed two writ petitions in W.P.Nos.6457 and 6458 of 2005. In W.P.No.6457 of 2005, the appellant challenged the Government Order in G.O.Ms.No.156, Labour and Employment Department dated 16 July 1993 relaxing certain conditions with respect to the Assistant Engineers appointed on compassionate basis and with a prayer to remove respondents 5 to 37 from the post of Assistant Engineers in the Tamil Nadu Highways Engineering Service. In W.P.No.6458 of 2005, the appellant challenged the seniority list dated 15 June 2004 and a further prayer was made to place her above respondents 5 to 37, who were appointed directly to the post of Assistant Engineer on compassionate grounds.