R. RANGARAJAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) IN W.P.(MD)No.8877 of 2010 and W.P.(MD)No.12515 of 2011, the petitioner is the same person. In W.P.(MD)No.8877 of 2010, there is no private parties. In W.P.(MD)No.12515 of 2011, two private parties are arrayed as respondents 3 and 4 namely, M.Senthil and K.P.Ramakrishnan. The petitioner Thiru.R.Mani in W.P.(MD)No.1459 of 2012, is the fifth respondent in W.P.(MD)No.12515 of 2011.

(2.) SINCE the facts involved in all these writ petitions are common, all the writ petitions are taken together and a common order is passed.

(3.) IN normal course, the employees appointed under the Rule 10(a)(1) shall be ousted, on regular appointments are made.