T.SIVASANKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SEEKING a direction to the respondents 1 to 4 to place the petitioner 's name in the seniority list above the fifth respondent from 1997 and to disburse all service benefits since 1997 till date, the petitioner has come up with this petition.

(2.) THE facts leading to this case are as follows: -

(3.) IN compliance of the said direction issued by the Tribunal, the second respondent passed an order on 22.08.1998 in P.M.AA1/74277/97 rejecting the representation of the petitioner. As against the same, the petitioner went on appeal to the first respondent. The said appeal is pending.