M.V. SAJI KUMAR Vs. DIRECTOR OF TOWN

JUDGEMENT

(1.) In all these writ petitions, since common issues are involved, all of them have been heard together and disposed of by means of this Common Order.

(2.) For the sake of convenience, to cull-out the facts and law in issue in these writ petitions, let me refer to the affidavits filed by the petitioners in W.P.(MD)No.14372 of 2011 and W.P.(MD)No.4191 of 2013.

(3.) Some of the petitioners in these writ petitions have been working as Electricians Grade-II and the others as Pipeline Fitters Grade-II. According to them, their next avenue of promotion is to the post of Draughtsman. The Director of Town Panchayats, Government of Tamil Nadu, by his proceedings in Na.Ka.No.15108/2011 A2, dated 18.11.2011, has published a tentative Statewide seniority list of the "Work Inspectors", working in the Department, by treating the State as one Unit. In the said list of seniority, as many as 175 such Work Inspectors have been included. The said tentative seniority list has been published calling for objections, if any, from any candidate and also stating that after finalisation of the seniority list, it has been proposed to promote the Work Inspectors as Draftsman. The private respondents in these writ petitions and others included in the list are working as Work Inspectors and their names have been included in the panel. The petitioners are aggrieved by the above seniority list.