M SRILAKSHMI Vs. TIRUMALA TIRUPATHI DEVASTHANAMS

JUDGEMENT

(1.) These three Writ Petitions are disposed of through a Common Order since an identical issue falls for consideration in all the three cases, involving the same respondents and similarly placed petitioners, who are the employees working in the first respondent entity. The facts in W.P.No.25251 of 2010 are taken as the basis for deciding the issue involved in the Writ Petitions, namely whether the seniority would get affected if an employee (Assistant Engineer) could not pass the Accounts Test within two years from the date of joining the service. Accordingly, the submissions made in the said Writ Petition by the respective learned counsel have been taken into consideration to decide the issue, inasmuch as the learned counsel in the other two Writ Petitions have adopted the same arguments, apart from making supplementary arguments in support of what has been urged in W.P.No.25251 of 2010.

(2.) Through the present Writ Petition, the Petitioner, who is an employee working as Assistant Executive Engineer in the first respondent Devasthanam, assails the Board Resolution No.85, dated 23.05.2009 and Circular No.Roc.No.TL14819/2008, dt. 07.06.2009, whereby and whereunder the petitioners seniority has been determined.

(3.) The facts in brief are that the petitioner, who is an Engineering Graduate, joined the services of the first respondent on 15.12.1999 as an Assistant Executive Engineer and got her services regularized with effect from 15.12.1999. Having her probation commenced on the said date, the petitioner passed the Departmental Test, namely PWD Account Test, in June 2002 stated to have been within the probation period. As such, her probation was also declared as successfully completed by 27.12.2001, through Memo No.L.Dis.No.TL1/18427, dt. 10.12.2008.