G BHOORASAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) W .P.No.12835 of 2007 has been filed for the issue of a writ of certiorarified mandamus calling for the records relating to the order of the first respondent issued in his proceedings Na.Ka.No.PA4/23223/97 dated 28.09.2005 fixing the seniority of the petitioners and respondents 2 to 20 in the cadre of Assistants and quash the same insofar as the same relates to the petitioners and consequently direct the first respondent to follow the seniority list published by him in his proceedings Na.Ka.No.PA4/23223/97 dated 29.06.1998 so as to promote the petitioners as extension officers, Deputy Block Development Officers and Block Development Officers etc., earlier to the respondents 2 to 20.

(2.) W .P.No.13439 of 2007 has been filed for the issue of a writ of certiorarified mandamus calling for the records relating to the order of the first respondent issued in his proceedings Na.Ka.No.PA2/5545/06 dated 19.02.2007 in and by which the respondents 2 to 20 were placed above the petitioners in the category of Extension Officers and quash the same insofar as the same relates to the petitioners and consequently direct the first respondent to place the petitioners above the respondents 2 to 20 in the seniority list of Extension Officers in accordance with the date of their appointment in the category of Extension Officers, so as to enable the petitioners to get promotion as Deputy Block Development Officers earlier to respondents 2 to 20.

(3.) PRIOR to 1984, due to huge backlog of vacancies in the cadre of Junior Assistants, method of making temporary appointments through Employment Exchange under General Rule 10(a)(i) of the Tamil Nadu State and Subordinate Service Rules came to be adopted. The petitioners herein were such temporary appointees appointed as temporary Junior Assistants in the Panchayat Development Department under General Rule 10(a)(i). Likewise, the respondents 2 to 20 were initially appointed under general Rule 10(a)(i) of the Tamil Nadu Subordinate Service Rules as Junior Assistants in the Revenue Department.