B VASANTHI Vs. COMMISSIONER OF COMMERCIAL TAXES EZHILAGAM

JUDGEMENT

(1.) WP No. 14282 of 2008 is filed to issue a Writ of Mandamus directing the respondents to fix the seniority of the petitioners in the cadre of Assistant based on the combined inter-se-seniority list in the cadre of Junior Assistant/typist/steno-typist as per Rule 35 (a) of the Tamil Nadu State and Subordinate Service Rules and consequently promote the Petitioners to the post of Assistant and Superintendent retrospectively with effect from the date on which their immediate junior in the combined seniority list was promoted with all monetary and consequential service benefits.

(2.) WP Nos. 14287 of 2008 and 11467 of 2009 are filed to issue a Writ of Mandamus directing the respondents to fix the seniority of the petitioners in the cadre of Assistant based on the combined inter-se-seniority list in the cadre of Steno-typist as per Rule 35 (a) of the Tamil Nadu State and Subordinate Service Rules and consequently promote the Petitioners to the post of Assistant and Superintendent retrospectively with effect from the date on which their immediate junior in the combined seniority list was promoted with all monetary and consequential service benefits.

(3.) WP No. 11467 of 2009 was admitted on 25. 6. 2009 and it was directed to be posted along with WP No. 14287 of 2008, a date fixed writ petition.