K PARAMANANDAM Vs. C SHANMUGASUNDARAM

JUDGEMENT

(1.) HEARD the arguments of Mr. K.M. Ramesh, learned counsel appearing for the petitioner, Mr. N. Chandharaj, learned counsel for the first respondent and Mr. B. Ullasavelan, learned counsel for the respondents 2 and 3 and have perused the records.

(2.) THE writ petition is filed by K. Paramanandam, who was the third respondent in O.A. No. 151 of 2004. THE said Original Application was filed by the first respondent herein (C.Shanmugasundaram) seeking to quash the order of the second respondent Assistant Superintendent of Post Offices, Karur Division dated 30.01.2004 and also to permit him as a Gramin Dak Sevak [GDS] Mail Deliverer [MD] in the same office. By the said order dated 30.01.2004, the second respondent transferred the said Shanmugasundaram as GDSMC, Vengamedu and the Paramanandam was directed to be posted as GDS MD, Vengamedu.

(3.) MR. K.M. Ramesh, learned counsel for the petitioner contended that the seniority list can only be confined to the Sub-Division or recruiting unit. He also stated that both the petitioner and the first respondent were originally in the cadre of GDS MD and the first respondent alone was some times working in other places and, therefore, took exception to the statement that he had an uninterrupted posting was wrong.