(1.) IN view of the common issues raised in all the Writ Petitions challenging the same order impugned, they have been taken up together and a common order is passed. As no relief is claimed by the learned counsels appearing for the petitioners against the Assistant Professor directly selected and shown as 1 to 14 in the impugned list, the word 'respondents' mentioned in this order will not make any reference to them by only against other private respondents.
(2.) THIS is the second round of litigation pertaining to the Inter-Se-Seniority in the post of Assistant Professors between those who have been directly appointed initially under Rule 10 (a) (i) (1) of the Tamil Nadu State and Subordinate Services Rules on the one hand, and Tutors / Demonstrates originally appointed under Rule 10 (a) (i) (1) of the Tamil Nadu State and Subordinate Services Rules and thereafter upgraded/promoted as Assistant Professors after undergoing a special qualifying test and those Assistant Professors who have been absorbed in pursuant to the taking over of the erstwhile Alagappa University on the other hand.
(3.) IN order to decide the disputes between the parties, the factual narration of the circumstances pertaining to the rules, regularisation and the Government Orders covering the parties before this Court is necessarily required to be placed on record.