V. S. Sirpurkar, J. - (1.) Leave granted in all the cases.
(2.) This judgment shall govern SLP (C) Nos. 1128-1130 of 2005 and SLP (C) Nos. 7621-7622 of 2005. All the appellants herein challenge the judgment of the Madras High Court whereby the Writ Petitions filed by them were disposed of with the following direction : "As regards the first category of teachers, those appointed between 01.07.1978 to 28.04.1981, their seniority will be reckoned from the date on which they acquire the required qualification, provided they do so within such time as extended by the Government and subject to the concurrence of Tamil Nadu Public Service Commission. As regards the second category of teachers, those appointed after 28.04.1981 and selected by the Tamil Nadu Public Service Commission their seniority will be fixed as per the Tamil Nadu Public Service Commission list. As regards the third category of teachers, those appointed after 28.04.1981 and who have not been selected by the Tamil Nadu Public Service Commission and whose services have been regularized by GOMs No. 1813 dated 12.12.1988, their seniority will commence immediately after the last person in the list in the second category. However, in the circumstances of the case, there will be no orders as to costs. Consequently, the connected miscellaneous petitions are closed."
(3.) This judgment disposed of Writ Petition Nos. 21163-64/2003, 21347/2003, 21640/2003, 21641/2003 and 29075-77/2003. One another Writ Petition filed along with these was, however, ordered to be delinked. All these Writ Petitions involved the question of inter se seniority of the higher secondary school teachers called Post Graduate Assistants (hereinafter referred to as "P.G. Assistants" for short) who were appointed from the year 1978.;