LAWS(MAD)-2005-6-19

COMMISSIONER Vs. M GANAPATHY

Decided On June 13, 2005
COMMISSIONER Appellant
V/S
M.GANAPATHY Respondents

JUDGEMENT

(1.) THE petitioners have filed the above writ petition questioning the order dated 28. 04. 1998 made in O. A. No. 2314 of 1995 on the file of Tamil Nadu Administrative Tribunal, Chennai.

(2.) THE first respondent herein, viz. , M. Ganapathy, Secondary Grade Assistant, Corporation High School, Puliyur, Chennai has filed the said Original Application, questioning the order of the Educational Officer, Corporation Education Department - 4th respondent before the Tribunal, rejecting his request to count the services rendered by him in A. C. Sivalal Primary School, Triplicane, Madras from 17. 03. 1969 to 01. 06. 1982, nearly 11 years, for the purpose of fixing seniority. The said application came to be disposed of by the Tribunal based on the decision of the Supreme Court and directed the Educational Officer of the Corporation to count the services rendered by the applicant in A. C. Sivalal Primary School from 17. 03. 1969 to 01. 06. 1982 for the purpose of seniority and consider him for promotion on par with his juniors on the basis of the revised seniority list with all consequential service benefits. Questioning the same, the petitioners have filed the present writ petition.

(3.) HEARD the learned standing counsel for Corporation of Chennai.