K MALINI Vs. SECRETARY

JUDGEMENT

(1.) In W.P.No:7745 of 1998, the petitioner has prayed for the issue of a writ of mandamus directing the respondents 1 and 2 to regularise the services of the petitioner in the post of Typist in the first respondent Secretariate and pass such other further order or orders.

(2.) In W.P.No:19105 of 1998 the very same petitioner challenge the proceedings of the Tamil Nadu Public Service Commission, the second respondent herein in Letter No.6782/CD-B2-96, dated 3.11.1998 and quash the same and consequently direct the respondent to regularise the services of the petitioner with all attendant and consequential monetary benefits. The petitioner and respondent are common in both the writ petitions.

(3.) Heard Mr.R.Thiagarajan, learned senior counsel appearing for Mr.M.Muthappan for the petitioner, Ms.V.Velumani, learned Additional Government Pleader appearing for the first respondent and Mr.N.Paul Vasantha Kumar, learned counsel appearing for the second respondent Commission.