K ELANGOVAN Vs. STATE OF TAMI NADU

JUDGEMENT

(1.) THE petitioner in both the writ petitions are one and the same person. THE petitioner originally filed O.A.No.2185 of 1996 (W.P.No.29633/2006) challenging the order dated 19.02.1996 passed by the second respondent - the Director of Tourism. By the said order, the petitioner was informed that there was no direction from the Tribunal in O.A.No.365 of 1993 dated 25.01.1994 to include the petitioner's name in the panel of the year 1998 for the post of Tourist Officer. THE petitioner was informed that action being initiated for amending the special rule for the post of Tourist Officer as observed by the Tribunal.

(2.) ON notice from the Tribunal, the respondents have filed a reply affidavit dated 15.05.1997. In view of the abolition of the Tribunal, the matter stood transferred to this Court and was re-numbered as W.P.No.29633 of 2006. Even during the pendency of the said writ petition, the filed has filed the second writ petition being W.P.No.1816 of 2008 before this Court.

(3.) HEARD Mr.R.Parthiban and Mr.Karthik Mukundan, learned counsel appearing for the petitioner, Mr.R.Neelakantan, learned Government Advocate for the official respondents and Mr.M.Ravi learned counsel for the impleaded third respondent.