T DENNISON Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner is working as a Supervisor in the Hand Made Paper Unit at Thogur in Thanjavur Taluk of the respondent Board. The petitioner filed a Writ Petition before this Court being Writ Petition No. 1775 of 1992 seeking for a direction to appoint the petitioner as a Supervisor.

(2.) THIS Court by an order dated 22. 7. 1997 allowed the Writ Petition and directed the petitioner to be appointed as a Supervisor. The Board implemented the said order and appointed the petitioner as a Supervisor Gr. I vide proceedings dated 5. 11. 1997. The matter should have ended therein. However, the petitioner after having joined as a Supervisor, gave a representation dated 20. 3. 1998 stating that he should be given retrospective seniority. He also cited the case of one Sampath Kumar, whose name does not find place either in the Selection list or reserved list, was working in the Board for 12 years and therefore all the more reason, the petitioner should be given a seniority on a retrospective basis.

(3.) THE Board considering the representation of the petitioner by an order dated 27. 5. 1998 rejected his request. It was also stated by the Board that they have already implemented the order passed in the Writ Petition No. 1775 of 1992 and the question of now granting the retrospective seniority fixation will not arise. It is against this order dated 27. 5. 1998, the present Writ Petition has been filed.