P. GOVINDARAJU Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) SINCE the issue involved and the Respondents are one and the same, the common order is being passed for disposing of these two writ petitions.

(2.) THE common issue involved in both the writ petitions are as follows: - The petitioners have applied for selection to the post of Sub -Inspector of Police for the year 1994 -1995. Though they have been provisionally selected, they have not been appointed for the reason that they were medically unfit. Later on, they filed Original Applications before the Tamil Nadu Administrative Tribunal, Chennai to conduct the second Medical Examination and the Tribunal vide order dated 06.02.2001, allowed the said Original Applications and directed the respondent to conduct the second Medical Examination. Accordingly, the petitioners were referred to for the Second Medical Examination and in the second Medical Examination, they have been found fit and later on, they have been appointed as Sub -Inspector of Police in the year 2003. Since then, they have been making representation to the Respondent to refix their seniority along with their batchmates of 1994 -1995, as it was not their mistake for having not been selected during the year 1994 -1995. As the request of the petitioners were rejected by the orders impugned in these writ petitions they have filed these writ petitions with the above said prayer.

(3.) THE Respondent Department has filed counter affidavits denying the allegations set out in the affidavit filed in support of these writ petitions and sought for dismissal of both the writ petitions.