S PORCHELIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) W.P.No.33844 of 2004:- The Writ Petition has been filed praying for the issuance of a Writ of Mandamus to prepare a revised seniority list of Technical Assistant based on his respective initial date of appointment under Rule 35(aa) of the Tamil Nadu State and Sub-ordinate Service Rules and consequently to issue promotion order to the petitioner to the post of Junior Engineer. W.P.No.30965 of 2004:- The Writ Petition has been filed praying for the issuance of a Writ of Mandamus to regularise the services of the petitioners from their respective initial date of appointment on 07.12.1982 and 03.07.1982 and consequently fix the seniority of the petitioners based on the initial date of appointment and promote them to the post of Junior Engineers on par with their immediate juniors with all monetary and attendant benefits.

(2.) SINCE both the above mentioned writ petitions have arisen under the same facts and circumstances, a common order is passed.

(3.) IN such circumstance, the learned counsel appearing for the petitioners had submitted that it would suffice, if the facts as such, are recorded and an order passed thereon. Accordingly, the respondents are directed to consider 1983 as the year for reckoning the seniority of the petitioners for promotion to the post of Junior Engineers along with the other attendant benefits for which they would be eligible. The writ petitions are disposed of, with the above directions. Consequently, the connected W.P.M.P is closed. No costs.