K RAJASEKARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THESE matters came to be listed before this Court on being specially ordered by the Honourable Acting Chief Justice vide order dated 19.12.2008. However, they came to be listed by the Registry only after 1 - years.

(2.) HEARD the arguments of V.Prakash, learned Senior Counsel leading Ms.Ramapriya Gopalakrishnan, counsel for the petitioners in both writ petitions, Mr.P.Subramanian, learned Additional Government Pleader for respondents 1 to 3 in both writ petitions, Mr.M.Ravi, learned counsel for the fifth respondent, Mr.A.R.L.Sundaresan, Senior Counsel leading A.L.Gandhimathi, counsel for respondents R6 to R9 in W.P.No.20757 of 2007 and Mr.R.Manisankar, learned counsel for Respondents 4, 5 and 7 to 9 in W.P.(Md)No.7633 of 2008.

(3.) IN the meanwhile, two other petitioners moved a writ petition before the Madurai Bench being W.P.(Md)No.7633 of 2008 seeking to challenge the order dated 28.07.2008, wherein by which they were sought to be reverted to the lower post of Draughtsman. When the writ petition came up on 21.08.2008, notice of motion was ordered and an interim stay was granted. Subsequently, the interim stay was made absolute. Since the matter related to the case pending before this bench, that WP was drawn from the Madurai Bench and directed to be listed with the earlier writ petition.