J BERNARD JACOB ROSS Vs. CHAIRMAN TNEB

JUDGEMENT

(1.) In W.P.No:17415 of 1997, the petitioner has prayed for the issue of a writ of certiorari calling for the records relating to the order passed by the 1st respondent in B.P.(ch)No.379 dated 24.1.1996 confirming the order passed by the second respondent in Memo No.649(1)/CE/E&GT/PA/A2/91-96, dated 8.2.1996 and quash the same.

(2.) In W.P.No.17416 of 1997, the very same petitioner has prayed for the issue of a writ of mandamus directing the respondents to promote the petitioner to the cadre of Executive Engineer, (Electricity) retaining his original seniority between Mr.K.C.Loganathan and T.Sathya Murthy.

(3.) The writ petitions are pending at the stage of notice of motion and the same were taken up with the consent of either side. Heard Mr. S.J.Jagadev, learned counsel appearing for the writ petitioner and Mr.V.Radhakrishnan, learned counsel appearing for the respondents.