A RAJARAM Vs. M B PRANESH

JUDGEMENT

(1.) SINCE all the petitioners belong to the same category and they have all filed contempt petitions against the same order of this Court, a following common order is passed.

(2.) THESE contempt applications arise out of the alleged breach of the directions made in the judgment dated 23. 01. 2004 of Division bench of this Court in W. P. No. 41427, 41434, 41442 and 41481 of 2002, in which the order dated 02. 11. 2001 passed by the Tamil Nadu Administrative Tribunal in o. A. No. 685, 2469 and 2470 of 1991 and 6083 of 1994 was confirmed to the effect that these petitioners, who were recruited as Assistant Inspectors of Labour in tamil Nadu Labour Subordinate Service by direct recruitment through Tamil Nadu public Service Commission, Chennai, are entitled for seniority, following the quota rules from the date of their joining and that they must be given appropriate placement as per the above decision.

(3.) THERE was no seniority list except that was made in 1987 and that too as on 01. 04. 1984. These direct recruitees of the year 1978-79 were shown in the seniority list in bunch serial No. 426 to 457.