C MANI Vs. DIRECTOR OF SURVEY AND SETTLEMENT

JUDGEMENT

(1.) ORIGINAL Application No,255 of 2001 filed before the Tamil Nadu Administrative Tribunal, on abolition, transferred to the file of this Court and renumbered as Writ Petition No,3447 of 2007, seeking for a Writ of Certiorarified Mandamus, to call for the records in pursuance to the impugned order passed by the II respondent in his proceedings No.Na.Ka.A1/12029/98(1), dated 7.4.2000, and quash the same, so far as the petitioners are concerned and consequently direct the II respondent to place the name of the I petitioner in Serial No. between 25 and 27 and the II petitioner in Serial No. between 31 and 33. The III petitioner in Serial No. between 32 and 34 in the impugned seniority list. ) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the first and second respondents.

(2.) IT has been stated that the petitioners have been working as Surveyors, under the control of the second respondent. Even though the petitioners had been properly ranked in the seniority list published by the second respondent, for the years 1991, 1995, 1997 and 2000, they have been placed below their juniors, in the impugned seniority list issued by the second respondent. The persons, whose names are found in serial Nos.49 to 66, have been working as Field Assistants, under the petitioners, in the year, 1999. Therefore, it is improper for the second respondent to place the petitioners below his juniors, in the seniority list published by his proceedings, dated 7.4.2000.

(3.) IN such circumstances, this Court is of the considered view that the petitioners have not shown sufficient cause or reason for this Court to grant the relief-s, as prayed for in the present writ petition. Hence, the writ petition stands dismissed. No costs.