PPM THANGAIAH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) As the common question of law and facts are involved in all these writ petitions, these writ petitions are disposed of by a common order.

(2.) W.P.No.2705 of 1999 has been filed for issuing a writ of certiorarified mandamus calling for the records relating to the order of the 2nd respondent passed in G.O.Ms.No.1834 (Law and Order P) Department, dated 6.11.1998 and quash the same in so far as the fixation of the compensation to the tune of Rs.2 lakhs only and directing the respondents to sanction and pay a sum of Rs.1,84,42,775/- as ascertained by the Enquiry Commission headed by Thiru V.K. Thirunavukarasu, District Judge in his report dated 25.6.1997 forthwith with interest.

(3.) W.P.No.6163 of 1999 has been filed for issuing a writ of certiorarified mandamus calling for the records relating to the order of the 2nd respondent passed in G.O.Ms.No.1834 (Law and Order P) Department, dated 6.11.1998 and quash the same in so far as it restricts the compensation to Rs.2 lakhs only and directing the respondents to pay a sum of Rs.85,74,000/- to the first petitioner as compensation as recommended by the One Man Commission headed by in its report dated 25.6.1997 forthwith with interest.