D RAJU ALIAS MUNUSAMY Vs. PONDICHERRY ENGINEERING COLLEGE

JUDGEMENT

(1.) PRAYER IN W. P. No. 9983 of 2000: Writ petition filed under Article 226 of the Constitution of India praying for the issue a writ of Certiorarified Mandamus to call for the records of the first respondent with No. PEC/e3/s. L. 1/96/2726 dated 30. 7. 1996 and to quash the same in respect of seniority of 2nd respondent and consequently to direct the 1st respondent to issue a fresh seniority list, by placing the petitioner in Seniority No. 2. PRAYER IN W. P. No. 784 OF 2003 Writ petition filed under Article 226 of the Constitution of Indian praying for the issue of Certiorarified Mandamus to call for the records of the first respondent with No. PEC/e4esh/pev 2002/no. 4898 dated 28. 11. 2002 and to quash the same and subsequently to direct the first respondent to consider and promote the petitioner to the post of Assistant librarian with effect from 31. 10. 2002 with all other consequential reliefs including seniority, back wages, etc.) Common Order: W. P. No. 9983 of 2000 is filed challenging the order of the first respondent, the Principal, Pondichery Engineering College, dated 30. 7. 1996 and for a direction to issue fresh seniority list by placing the petitioner as No. 2 in the seniority list and above the second respondent.

(2.) PENDING the above writ petition, since the second respondent was further promoted as Assistant Librarian from the post of Library assistant, the petitioner filed the subsequent writ petition No. 784 of 2003 challenging the order of the first respondent dated 28. 11. 2002, in which the second respondent was promoted to the post of Assistant Librarian and also for a direction to consider the petitioner to be promoted as Assistant Librarian with effect from 31. 10. 2002.

(3.) I have heard the arguments of the learned counsel for the petitioner as well as the respondents.