SELVARAJ Vs. BEELA RAJESH

JUDGEMENT

(1.) Since the issue involved in the Sub Applications in Contempt Petition, Contempt Petitions as well as the writ petitions is one and the same or interconnected with each other, these writ petitions were tagged along with the said Sub Application for the combined hearing, accordingly, with the consent of the learned counsels appearing for both sides, these cases are heard together and are disposed of by this common order.

(2.) Infact the litigation pertain to the subject started with effect from 1997, where the Government had come forward to issue a Government Order in G.O.Ms.No.320 to redesignate the Leprosy Inspector appointed and working into Health Inspector. In this regard, writ petition was filed, thereafter the matter has gone to the Division Bench in the Writ Appeal and ultimately had gone to the Supreme Court in Special Leave Petition, where in the Civil Appeal in C.A.No.4483 of 2013, the Supreme Court has passed a detailed order on 7/5/2013 giving a complete quietus to the issue with regard to the fixation of interse seniority among three categories of Health Inspector Gr.I in the Department and ultimately their other service benefits to be conferred.

(3.) Before going into the insight of the core issue, as a factual background, we must trace the following facts.