(1.) The petitioners have come up with the present writ petition challenging the orders of repatriation and redesignation.
(2.) Heard Mr. V.Hari Haran, learned counsel for the petitioners and Mr. J.Anil Kumar, learned Standing Counsel for the respondents.
(3.) The petitioners herein were appointed as Steno- Typists/Stenographers in the year 1989 and 1993 respectively. With effect from 11-3-2010, the 1st petitioner was promoted as Senior Assistant and he was later promoted as Superintendent on 18-6-2013. Similarly, the 2nd petitioner was promoted as Senior Assistant on 25-3-2010 and as Superintendent on 17-6-2013.