K. SATHYAMOORTHY Vs. MUNICIPAL COMMISSIONER,

JUDGEMENT

(1.) IN W.P.(MD)Nos.3699 and 3700 of 2007,the prayer sought for by the respective petitioners is seeking for a mandamus, directing the first respondent to reinstate the petitioner in service as 'Driver' in the first respondent Municipality with all back wages and benefits with continuity of service.

(2.) IN W.P.(MD)No.9956 of 2009, the petitioner challenges the order passed by the third respondent, dated 30.09.2009 and consequently, seeking for a direction to the respondents to regularise the petitioner's service in the post of Driver with all attendant benefits. In the said impugned order, the third respondent rejected the claim of the petitioner for regularising his service and also directed the petitioner not to continue the service from 01.10.2009.

(3.) IN W.P.(MD)No.9956 of 2009 is concerned, it is the case of the petitioner therein that he was appointed on 01.11.1996.