A MUBARAK Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THESE writ petitions are filed against the seniority list dated 18.12.2007 published by the third respondent in the writ petitions, the Director of Local Fund Audit Department, alleging that the same has been prepared in violation of Special Rules for Tamil Nadu Local Fund Audit Service Rules (for brevity "the Special Rules") and that the third respondent has failed to revise and re-fix the seniority in accordance with the Rules despite the objections.

(2.) IN these cases, the fifth respondent is added as a representative of the promotees, whose names are stated in the seniority list in S.Nos.109 to 280 and whose seniority is assailed.

(3.) THE fourth respondent had adopted the counter affidavit filed by the third respondent.