P RAVI Vs. STATE OF TAMILNADU AND OOTHERS

JUDGEMENT

(1.) Writ Petition Nos.25567, 25568, 25569, 25570 and 25571 of 2001 have been filed by the respective petitioner for a writ of Mandamus, directing the first respondent to approve and ratify the appointments as per G.O.Ms.No.436 dated 14.8.1997 in so far as it relates to the petitioners herein.

(2.) Pending the above writ petitions, since the petitioners were terminated from service on 30.1.2002, they filed Writ Petition Nos.6308, 7292, 7293, 7294 and 7295 of 2002, seeking a writ of Certiorarified Mandamus to call for the records relating to the order of the second respondent in Ref.No.PUR.B6.1621.2001 dated 30.1.2002, quash the same and direct the respondents to regularise the services of the petitioners.

(3.) These petitioners were working as Office Assistant, Typist, Record Clerk, Personal Assistant to the special Officer and Office Assistant respectively in the second respondent-University from 1997. However, without holding any disciplinary action against them with regard to any alleged misconduct or irregularity and even without giving any notice, the petitioners were terminated from their respective service by the second respondent in his proceedings dated 30.1.2002.