P VASUNATHAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr. R. Yashodvardhan, learned Senior Counsel leading for Mr. R. Ravi, learned counsel appearing for petitioner in W. P. No. 17440 of 2007, Mr. V. Shanmugasundaram, learned counsel appearing for petitioner in W. P. No. 12577 of 2007, Mr. M. Hidayathullakhan, learned counsel appearing for petitioner in W. P. No. 26399 of 2007, Mr. T. Chandrasekaran, learned Special Government Pleader for respondents 1 and 2 and Mr. A. Thirumurthy, Mr. A. Palaniappan and Mr. P. Seshadri, learned counsel for private respondents.

(2.) THE petitioner in the first writ petition filed O. A. No. 197 of 2004 before the Tamil Nadu Administrative Tribunal, seeking to challenge the order of the State Government in G. O. Ms. No. 126, Tamil Development, Culture and Religious Endowments Department, dated 16. 6. 2003 and after quashing the seniority list insofar as the petitioner is concerned, for directing the official respondents to fix seniority of the petitioner over and above respondents 3 to 10 with all consequential benefits such as promotion to the post of the Deputy Commissioner and Joint Commissioner.

(3.) IN view of the abolition of the Tribunal, the matter stood transferred to this court and was renumbered as W. P. No. 17440 of 2007. On notice from this court, the official respondents have filed a counter affidavit, dated 28. 4. 2009. On behalf of private respondents, respondents 4 to 6, 8 and 10 represented by Mr. A. Palaniappan, learned counsel have filed a counter affidavit, dated 30. 11. 2009. The seventh respondent represented by Mr. P. Seshadri, learned counsel has filed a counter affidavit, dated 7. 12. 2009.