M NAGARAJAN Vs. REGISTRAR

JUDGEMENT

(1.) The petitioners in all the three writ petitions have been ordered to be compulsorily retired from service by the first respondent. Questioning the said orders, these petitions are filed to issue a Writ of Certiorarified Mandamus or any other appropriate writ, directing the respondents to reinstate the petitioners in service.

(2.) The facts which are necessary to dispose of these writ petitions are briefly as follows:

(3.) Heard the learned counsel for the petitioners and the learned Special Government Pleader, Mr.S.T.S. Murthy, for the respondents.