M.GOWRISHANKAR Vs. DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) Writ Appeal No.116 of 2016 is directed against the order passed by the learned Single Judge in W.P.No.24952 of 2012 dtd. 17/10/2014, allowing the Writ Petition and W.A.No.117 of 2016 is directed against the order passed by the learned Single Judge in W.P.No.2529 of 2013 dtd. 17/10/2014, dismissing the Writ Petition.

(2.) . Heard Mr.N.G.R.Prasad, learned counsel appearing for the appellant and Mr.Anand Gopalan, learned counsel representing Mr.T.S.Gopalan on behalf of 1 and 2 respondents in Writ Appeal No.116 of 2016 and 2 and 3 respondents in W.A.No.117 of 2016.

(3.) .The facts of the case are as follows:-