V.GOVINDARAJ Vs. COMMISSIONER

JUDGEMENT

(1.) AS the issues involved in both the writ petitions are interconnected, these writ petitions are taken up for disposal by a common order.

(2.) HEARD Mr.R.Asokan, learned counsel for the petitioner, Ms.P.Shanthi, learned counsel appearing for the respondent/Corporation of Tirupur and Mr.S.Sundar Raj, learned counsel appearing for the 2nd respondent in W.P.No.15198 of 2012.

(3.) THE respondent/Tiruppur Corporation has filed additional counter affidavit, wherein, it is stated thus :