STATE OF TAMIL NADU Vs. S. PANDIYAN

JUDGEMENT

(1.) These Intra-Court Appeals arise out of a common order passed by the learned Single Judge, wherein, the learned Single Judge considering the fact that the similarly placed persons have been granted similar benefits, had quashed the orders impugned before him and directed the appellants to extend the benefits by implementing the earlier decision of the Division Bench and the learned single Judge in respect of the respondents herein.

(2.) Heard Mr.R.Neelakandan, learned Additional Advocate General assisted by Mr.M.Bindran, learned Additional Government Pleader appearing for the appellants and Mr.V.R.Rajasekaran, learned counsel for the respondent.

(3.) Mr.R.Neelakandan, learned Additional Advocate General, would submit that the respondents in all the Writ Appeals were all appointed as Agricultural Assistants, who were all absorbed as Village Level Workers in the Agricultural Department as Grama Sevaks. He would submit that their services are governed by a Special Rules namely Grama Sevak Rules. After their absorption as Grama Sevaks, the respective respondents had sought for transfer on their own volution to the districts of their choice and based upon the said requests, transfers were also made. On transfer, the respondents were all placed in the respective positions as per the said Special Rules. He would submit that the Rules 11(b) envisages that if a transfer was by a mutual consent or at a request of a person, then the person will take his rank last in the list of probationer/ approved probationer/ full members as their case may be in that category. In such view of the matter, all the respondents were placed in the last position of the seniority list in the District as per their category. However, certain of the similarly placed persons had approached in an earlier proceedings by applying Rule 35B of the Tamil Nadu State Sub ordinate Service Rules were directed to be placed on seniority contrary to the said Rules. He would submit that the said Rule was not placed before the Court while the earlier orders were passed and therefore, he would submit that the decision of this Court relied upon by the learned Single Judge in coming to a conclusion that the said judgment would be applicable to the respondent herein also for granting the relief was wholly erroneous. Therefore, he would seek interference of the orders passed by the learned Single Judge.