STATE OF TAMIL NADU Vs. T RANGANATHAN

JUDGEMENT

(1.) W.A. No. 1478 of 2008 is preferred by the State of Tamil Nadu against the order of the learned single Judge made in W.P. No. 714 of 2005 and W.A. No. 266 of 2009 is preferred by the Respondent in W.A. No. 1478 of 2008 against the order made in W.P. No. 853 of 2005 wherein the prayer in the writ petition to quash the charge memo was rejected.

(2.) Both the writ petitions, filed by the Appellant in W.A. No. 266 of 2009, were heard together by the learned single Judge and common order was passed on 13.6.2008. Hence these writ appeals are also disposed of by this common judgment.

(3.) For the purpose of convenience, the parties in this common judgment will be referred to as 'the Petitioner' and 'Department'.