V GNANASEKARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) In W.P.No:8404 of 1999, the writ petitioner Mr.V.Gnanasekaran has prayed for the issue of a writ of mandamus forbearing therespondents from holding enquiry against the petitioner by outside agency contrary to the Government Letter dated 26.8.1996 made in Letter No.1160 BPE/1995-1, issued by the first respondent herein.

(2.) In W.P.No:8409 of 1999, the petitioner S.Mohan has prayed for the issue of a writ of mandamus forbearing the respondents from holding enquiry against the petitioner by outside agency contrary to the Government Letter dated 26.8.1996 made in Letter No.1160 BPE/1995-1, issued by the first respondent herein.

(3.) Heard Mr. S.Senthilnathan, learned counsel appearing for the petitioners, Mrs.D.Malarvizhi, Government Advocate appearing for the first respondent and Mr.K.V.Subramanian, learned counsel appearing for the second respondent-Corporation. With the consent of counsel on either side, both the writ petitions are taken up for final disposal.