THAMARAI Vs. UNION OF INDIA

JUDGEMENT

(1.) In view of commonality of the issue involved, these two petitions are considered and decided by this common order.

(2.) Heard Mr. R. Sankarasubbu, learned counsel for the petitioner, Mr.V.Chandrasekaran, learned Senior Panel Counsel appearing for the first respondent and Mr. R. Muniyapparaj, learned Government Advocate (Crl. Side) appearing for the respondents 2 and 3.

(3.) These two petitions have been filed by the petitioner, viz., Thamarai, more in the nature of public interest litigations, claiming himself to be a public spirited person. At this juncture, it may be apposite to extract paragraph 2 of the affidavit sworn to by the petitioner which is common in both the cases.