M ASHOK KUMAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THESE two writ petitions are directed against the common order passed by the Tamil Nadu Administrative Tribunal in O.A.Nos.1271 and 3289 of 2003 dated 19.5.2004.

(2.) O.A.No.1271 of 2003 was filed by the petitioners in W.P.No.19689 of 2004 and O.A.No.3289 of 2003 was filed by the petitioner in W.P.No.16213 of 2004. The basic prayer in O.A.No.1271 of 2003 was for fixation of seniority of the applicant / petitioner, by placing them over and above the temporarily promoted Sub-Inspectors and the prayer in O.A.No.3289 of 2003 was for quashing Memorandum No.554/NGB.IV/(i)95 dated 16.4.1999 and for considering the claim of the applicants / petitioners for promotion to the post of Inspector of Police.

(3.) THE petitioners have challenged such decision of the Tribunal by raising the following contentions :-