M. MAHALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenging the order, dated 18.03.2021, passed in W.P(MD)No.11493 of 2017, the writ petitioner has filed the above Writ Appeal.

(2.) The appellant filed the Writ Petition to issue a Writ of Mandamus, forbearing the fourth respondent from taking any action to terminate the service of the petitioner, pursuant to the order passed by the third respondent, dated 24.02.2016.

(3.) It is brought to the notice of this Court that challenging the order, dated 24.02.2016, the appellant has also filed another Writ Petition in W.P.(MD)No.11279 of 2017 and the same is pending. Therefore, effectively the prayer sought for by the appellant is to issue a Writ of Mandamus, forbearing the fourth respondent from taking any action to terminate his service.