E BALAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SINCE identical issues are involved, all the writ petitions are heard together and a common order is passed.

(2.) THE petitioners originally joined in Khadi Department and thereafter, the 2nd respondent Board was constituted on 01.04.1960 and they were transferred from the Khadi Department to the Board and they were absorbed in the Board. After absorption, the petitioners and other employees, who were transferred from the Khadi Department to the Board, made representations to fix their seniority from the date of appointment in the parent Department. While so, one Perumalsami filed W.P.No.1477 of 1980 to count his past services in the Khadi Department for the purpose of seniority and this Court passed an order on 08.12.1981, directing the respondents to count the past services in the parent department for fixing the seniority. THE Government Order in G.O.Ms.No.667 dated 14.06.1984 was issued, re-fixing the seniority.

(3.) THEREAFTER, the impugned order in R.c.No.4220/E1(1)/2001-3 dated 25.09.2003 has been issued by the 2nd respondent, wherein at pages 2 and 3, the 2nd respondent has stated that, "Considering all the above facts and taking into account of the Supreme Court judgment orders, the revision of seniority of Thiru E.Balakrishnan, Assistant Director (retired) who had filed Writ Petition in the High Court is ordered as follows by restricting the monetary benefits from the date of issue of this order". (Emphasis supplied)