S ARUL ANTONY Vs. STATE OF TAMIL NADU REP BY PRINCIPAL SECRETARY TO GOVERNMENT HIGHER EDUCATION DEPARTMENT SECRETARIAT

JUDGEMENT

(1.) The present writ petition is filed by the writ petitioner Dr.S.Arul Antony to quash G.O.Ms.No.348 (Higher Education F1 Department) dated 08.12.2017, G.O.Ms.No.349 (Higher Education F1 Department) dated 09.12.2017 and G.O.(D).No.360 (Higher Education F1 Department) dated 09.12.2017 issued by the 1st respondent and direct the first respondent to fix the seniority of all the Associate Professors regularised vide G.O.Ms.No.81 dated 13.03.1998 and appointed between 1986 and 1992.

(2.) G.O.Ms.No.348 (Higher Education F1 Department) dated 08.12017 is the publication of seniority list in the Tamil Nadu Government Gazette. The seniority list of contract lecturers appointed on regular basis with effect from 20.3.1993 were considered and the seniority list was published as per the orders of this Court passed in Writ Appeal No.925 of 2017 dated 4.8.2017 against the order dated 11.7.2017 passed in W.P.No.4594 of 2017, so also the order passed by this Court in W.P.No.29923 of 2017 dated 211.2017.

(3.) G.O.Ms.No.349 (Higher Education F1 Department) dated 09.12.2017 is the regular panel for the post of Principal Grade-II for the year 2017-2018.