S MURUGESAN Vs. CHAIRMAN, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner in W.P.(MD)No.9408 of 2010 has filed this writ petition for issuance of Writ of Certiorarified Mandamus call for the records pertaining to memo No.045994/27/G46/G461/2010-2 dated 16.06.2010 which was served on 06.07.2010 quash the same and direct the respondents to re-fix the seniority of the petitioner and promote the petitioner as Fore men Grade-I.

(2.) The petitioner in W.P.(MD)No.9409 of 2010 has filed this writ petition for issuance of Writ of Certiorarified Mandamus call for the records pertaining to memo No.045994/27/G46/G461/2010-1 dated 28.06.2010 which was served on 06.07.2010 quash the same and direct the respondents to re-fix the seniority of the petitioner and promote the petitioner as Fore men Grade-I

(3.) The instant writ petitions are filed challenging the seniority panel list published by the 1st respondent and consequential rejection of appeal of the petitioners by the 1st respondent in respect of the impugned proceedings memo Nos.045994/27/G46/ G4612010-2 & 045994/27/G46/G4612010-1 dated 16.06.10 and dated 28.10.2010 respectively.