THINAKOOLI THOZHILALAR SANGAM VELLORE CO-OPERATIVE SUGAR MILLS Vs. COMMISSIONER AND DIRECTOR OF SUGARS

JUDGEMENT

(1.) PETITIONER seeks writ of certiorarified mandamus calling for the records of the impugned order of the 1st Respondent in Na.Ka.No.1514/As tho 2/2005, dated 17.03.2006 and quash the same and issue consequential direction to the 1st and 2nd Respondents not to alter the seniority list published by the 2nd Respondent in Na.KA.2795/93/ka.ka dated 12.01.1996 and give promotion to Respondents 3 to 21.

(2.) BRIEF facts which led to the filing of Writ Petition are as follows:

(3.) THE learned counsel for the 2nd Respondent Ms.G.Thilakavathi, has contended that apart from demotion, award of another punishment of reduction in seniority would amount to double punishment and therefore the impugned order was rightly passed by the 1st Respondent restoring their original seniority.