M H KUPPUSAMY Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) W.P.No.32449 of 2004: The writ petition has been filed for the issuance of a writ of Certiorarified Mandamus to call for the records of the respondent relating to his office Order No.1793/F1/F12/2004, dated 31.8.2004, rejecting the petitioner's representation on extraneous grounds already settled by Court orders and quash the same and further to direct the respondent to count the petitioner's service from 11.5.1953 to 2.11.1960 and to place the petitioner on par with V.Jambunathan, Sl.No.1 in Superintendent's list, from 9.2.1968 and to notionally calculate the cash benefits on par with the cash benefits he earned in that post and in the further higher posts ending in Chief Internal Audit Officer post till the petitioner retired, on 31.12.1988. W.P.No.32450 of 2004: The writ petition has been filed for the issuance of a writ of Certiorarified Mandamus to call for the records of the respondent relating to his Office Order No.1794/F1/F12/2004, dated 31.8.2004 and quash the same and further to direct the respondent to compute the cash benefits to the petitioner on par with S.Govindarajan, Sl.No.6 in the list of Superintendent from 6.3.1970 and in the further posts on par with him ending in the post of Chief Internal Audit Officer till the petitioner retired, on 31.10.1991 and to pay the difference in cash benefits within a reasonable time to be fixed by this Court. W.P.No.32451 of 2004: The writ petition has been filed for the issuance of a writ of Certiorarified Mandamus to call for the records of the respondent relating to his Office Order No.1792/F1/F12/2004, dated 31.8.2004 and quash the same and further to direct the respondent to notionally reckon all the cash benefits on par with V.Jambunathan, Sl.No.1 in the list of Superintendent, from the post of Superintendent/Assistant Audit Officer to the post of Chief Internal Audit Officer and to pay the difference of cash benefits accordingly to the petitioner within a time so fixed by this Court.

(2.) SINCE the issues involved in the above writ petitions have arisen out of the same facts and circumstances, a common order is passed. The brief facts of the case, as stated by the petitioners are as follows:

(3.) THE petitioner in W.P.No.32450 of 2004, had joined as a Lower Division Clerk in the Electricity Department of the Government of Tamil Nadu, on 1.6.1956, after passing Intermediate Examination. He had subsequently passed B.A. degree course in 1960. On the formation of the Tamil Nadu Electricity Board, on 1.7.1957, the petitioner was absorbed as a Lower Division Clerk and he was promoted as a Upper Division Clerk, on 9.4.1962, in the system Office of the Tamil Nadu Electricity Board. He was absorbed as an Assistant in the Accounts Wing, on 30.4.1966. On formation of the Accounts Wing in the Tamil Nadu Electricity Board in 1961, fixing of seniority was taken up. As per B.P.No.813, dated 21.4.1972, full service in the Accounts Wing and half service as Assistant in the system was counted and the petitioner's seniority was fixed as Sl.No.38. On the representation made by the petitioner, his service from 9.4.1962, was counted and his seniority was advanced to Sl. No.30.