MR Y Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) Since both writ Petitions raise an identical question, they were grouped together and a common order is passed. In view of the sensitive nature of the case, the names of the Petitioners are not shown in the cause title. The Petitioner in W.P. (MD) No. 947 of 2010 is described as Mr.Y and the Petitioner in W.P. (MD) No. 12474 of 2010 is described as Mr. X.

(2.) In the first writ petition, the Petitioner seeks to set aside an order dated 5.11.2009 passed by the third Respondent Tamil Nadu State Transport Corporation (Madurai) Ltd. at Virudhunagar and after setting aside the same, seeks for a direction to the third Respondent to appoint him to the post of Driver. The writ petition was admitted on 24.9.2010. In M.P. (MD) No. 2 of 2010, this Court directed one post of driver to be kept vacant on 5.3.2010. Subsequent, it was made absolute on 24.9.2010. On behalf of the third Respondent, a counter affidavit, dated 20.10.2010 was filed.

(3.) Likewise, the Petitioner Mr. X in W.P. (MD) No. 12474 of 2010 was sought for a direction to the Respondent to appoint him as driver consequent upon the interview conducted on 9.2.2009. When the matter came up on 4.10.2010, this Court directed private notice to be served to the Respondent. Accordingly, notice has been served. The Respondent has filed a counter affidavit, dated 20.10.2010. This Court also directed the original file in respect of both cases to be circulated.