M SURIYAN Vs. GOVT OF TAMILNADU

JUDGEMENT

(1.) AS the common question of law and facts are involved in all these writ petitions, common order is being passed.

(2.) ALL the petitioners are working as Lecturer in Arulmigu Kumaragurupara Swamigal Arts College, Arulandi Nagar, Srivaigundam, Tuticorin.

(3.) THE case of the petitioners is that after submission of the explanation, no enquiry was held and impugned order was passed by the Secretary of the College, the fifth respondent herein. THE impugned order reads as under: