P.RAVICHANDRAN Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) Heard the learned Senior Counsel for the petitioners and the learned counsel for respondent Nos.1 and 2. The said respondents have filed counter-affidavits, which are on record.

(2.) The petitioners have prayed for quashing of the order dated 27.02.2015 and also to re-fix the seniority as prayed for as against respondent No.3 on the ground that the Rule pertaining to seniority having not been amended, the order impugned suffers from an infirmity.

(3.) Learned counsel for respondent Nos.1 and 2 contends that considering the impact of the Rule pertaining to seniority and also submissions raised with regard to fixation of inter se seniority between Typist and Copyist, a Division Bench of this Court in the case of R.A.Baskaran v. State of Tamil Nadu , rep. by its Secretary to Government and others, decided on 17.07.2008, has held as follows: