K. RAJENDRAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The issues regarding merger and preparation of Combined Seniority List have been already decide by the Division Bench of this Court. Since the issues are no more res integra, no further adjudication needs to be undertaken with reference to the similar grounds raised in the present writ petitions.

(2.) In this connection, the Division Bench of this Court in the case of K.A.Baskaran vs. State and others [orders pronounced in WP No.5969 of 2008 dtd. 17/7/2008] Mr. Justice S.J.MUKHOPADHAYA, as His Lordship then was, passed the following order, wherein in paragraphs-11 to 15, it has been observed as under:-

(3.) All consequential orders under challenge, were passed in implementation of the order of the Division Bench of this Court in WP No.5969 of 2008. Since the issues have already been considered and settled, the writ petitions are not entertainable.