STATE OF TAMIL NADU Vs. A HARIHARAPUTHIRAN

JUDGEMENT

(1.) This appeal arises against the order passed in W.P.No.6540 of 2016 on 20.04.2016.

(2.) First respondent submitted a representation dated 05.01.2016 to second appellant seeking revision of his seniority in the rank of Sub~Inspector (G) from the year 2008 to the year 2007 in keeping with his earlier representation dated 03.07.2015 and in support of his claim, he quoted the case of one P.Govindaraj, Hay (Armr). Second appellant, under communication dated 15.02.2016, informed first respondent that he had projected his case for seniority in the rank of Sub~Inspector in July 2015 after a lapse of more than 7 years and the same was impermissible as Rule 35(f) of Tamil Nadu State and Subordinate Services required that application for revision of seniority had to be submitted within a period of three years from the date of fixation thereof. Stating so, the request of first respondent was rejected. Aggrieved, first respondent preferred W.P.No.6540 of 2016 seeking the following relief:

(3.) Heard Mr.Vijay Narayan, learned Advocate General for appellants assisted by Mr.S.N.Parthasarathy, learned Government Advocate, Mr.N.G.R.Prasad, learned counsel for first respondent, Mr.S.Sivakumar, learned counsel for impleaded respondents 2 to 11, permitted to implead themselves under orders in C.M.P.No.11608/2017 dated 28.07.2017 and Mr.V.Raghavachari for respondents 12 to 14 impleaded respondents, permitted to implead themselves under orders in C.M.P.No.12211/2013 dated 01.08.2018.