A. RAJATHI Vs. THE PRINCIPAL SECRETARY TO GOVERNMENT, RURAL DEVELOPMENT AND PANCHAYAT RAJ SECRETARIAT, CHENNAI - 600 009 AND OTHERS

JUDGEMENT

(1.) Since the issue raised in all the Writ Petitions is one and the same, they have been taken up together and disposed of by this common order.

(2.) These writ petitions have been filed challenging impugned orders passed by the District Collector, Madurai in his R.C.No. 134/2010/RD-2 dated 19.05.2010 fixing seniority of these petitioners right from the cadre of Junior Assistant in his proceedings No.R.C.No.134/2010/RD-2 dated 19.05.2010 and for consequential direction to the District Collector, Madurai to refix the seniority in the cadre of Junior Assistant and so on in accordance with law, within a specified time frame.

(3.) The learned Counsel for the petitioner submitted that all the petitioners are now serving as Deputy Block Development Officers in Madurai District and all of them came to Madurai district on District Transfer as indicated below:- <FRM>JUDGEMENT_212_LAWS(MAD)11_2016.html</FRM> Tmt.A.Rajalakshmi alone came to Madurai District as a Probationer on 05.07.1996 and completed the period of probation in Madurai District on 31.05.1997.