S.MURALIKRISHNAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) THE petitioners have challenged the common order dated 23.04.2012 passed by the General Manager of the Tamil Nadu Transport Corporation (Coimbatore) Ltd. When these writ petitions came up on 25.07.2012, Mr.S.Sairaman, learned standing counsel appearing for the respondents took notice and they have also filed a common counter-affidavit, dated 17.01.2013, sworn to by the Managing Director of the Corporation,

(2.) HEARD the arguments of Mr.R.Y.George Williams, learned counsel for the petitioners and Mr.S.Sairaman, learned counsel appearing for the respondents.

(3.) IN the respective appointment orders given to the petitioners, it was clearly stated that they were appointed as a new entrant and they are not eligible to claim benefits of their past service in the new service in which they were appointed and their services prior to the date of entry shall not be counted on any account in the new service. They were also asked to execute a bond agreeing to the condition laid down by the Management and it is not disputed that the petitioners never executed such bond.