K. RAVI Vs. DISTRICT TRIBAL DEVELOPMENT

JUDGEMENT

(1.) As the issue raised in both these writ petitions is inter-connected and inter-linked, both these writ petitions are being disposed of by this common order.

(2.) W.P.No.22325 of 2017 is filed seeking a Writ of Mandamus, declaring the entire action of 1st respondent in issuing the impugned Proceedings dated 30.06.2017, promoting the unofficial respondent who is working in the Tribal Welfare Department, as Junior Assistant and posting him in the MADA & DTG Organization i.e. in the place of the petitioners, whose services are under consideration for regularization, as highly illegal, arbitrary, unjust, improper, colorable exercise of power, and without jurisdiction and set aside the impugned proceedings dated 30.06.2017, and sought a consequential direction directing the respondents to continue the petitioners in their respective places without reference to the impugned proceedings dated 30.06.2017 of the 1st respondent.

(3.) W.P.No.5080 of 2019 is filed by respondent No.5 in W.P.No.22325 of 2017 seeking a Writ of Mandamus declaring the action of respondent No.4 in not admitting the petitioner into duties as Junior Assistant pursuant to the orders passed by the 3rd respondent vide proceedings dated 30.06.2017, and inspite of the directions of the 3rd respondent vide proceedings dated 20.02.2019, as arbitrary, illegal, abuse of process of law and violative of principles of natural justice and contrary to the Rules and sought a consequential direction directing the 4th respondent to admit the petitioner into duties as Junior Assistant in the 4th respondent office as per the promotional orders issued by the 3rd respondent vide proceedings dated 30.06.2017 and the further directions issued by the 3rd respondent vide proceedings dated 20.02.2019, with all consequential benefits such as seniority and other monetary benefits.