B KRISHNAMOORTHY Vs. MANAGING DIRECTOR TAMIL NADU

JUDGEMENT

(1.) HEARD the arguments of the learned counsel appearing for the parties and perused the records.

(2.) THE two petitioners herein have challenged the order of the second respondent dated 07.11.1997 in allowing the two appeals filed by the fourth respondent in each of the writ petition. THE two petitioners as well as the fourth respondent in each of the writ petition were working as packers in the first respondent Tamil Nadu Civil Supplies Corporation. THEy were all working initially as apprentice / trainees and at the time of absorption into regular employment, a state-wide seniority list was maintained. Subsequently, they were all absorbed as packers by the Civil Supplies Corporation.

(3.) IN the meanwhile, since there was want of vacancies, the fourth respondent in each of the writ petition were reverted from the posts of Bill Clerks to that Packers by proceedings 13.12.1996. As against the said reversion order, the fourth respondents in the two writ petitions by name G. Pandithurai and Swarnaraj filed two writ petitions being W. Ps. Nos. 19188 of 1996 and 19153 of 1996 respectively to set aside the consequential reversion. However, this Court, by an order dated 20.12.1996, dismissed the writ petitions on the ground that they had not exhausted the alternative remedy.