A HELPSIBAH GANASEKARI Vs. COMMISSIONER OF SOCIAL DEFENCE

JUDGEMENT

(1.) BOTH the writ petitions were filed by one and the same person. It is only when W.P.No.3212 of 2010 came up for hearing, the pendency of the first writ petition was noted and it was directed to be posted.

(2.) IN the first writ petition, the petitioner has challenged the order, dated 5.12.2007, wherein and by which the petitioner was directed to vacate her quarters in the Government Vigilance home at Chennai. The petitioner had challenged the said notice. When the matter came up on 12.12.2007, notice of motion was ordered and status quo was directed to be maintained. Subsequently, this court while maintaining the status quo, directed the matter to be posted for final hearing at an early date. On notice, the respondent has filed a petition to vacate the status quo order supported by counter affidavit, dated 12.2.2008.

(3.) IT is pursuant to the same, the Commissioner for Social Defence gave a notice, dated 27.11.2009 asking the petitioner to give her explanation on the findings of the Enquiry Officer and the minutes of the dissent. The petitioner had sent a reply, dated 11.1.2010. Even before her reply could be considered, she has filed the other writ petition being W.P.No.3212 of 2010, seeking for a direction to provide subsistence allowance.