STATE OF TAMIL NADU Vs. S NAGARAJ

JUDGEMENT

(1.) The State, the petitioner herein, aggrieved by the orders of the Tribunal reinstating the first respondent,Deputy Superintendent of Police and directing the State to give notional promotion as Additional Superintendent of Police in O.A.No.6229 of 1999 and O.A.No.3838 of 2000 , has filed these two writ petitions in W.P.Nos.1910 of 2001 and 1911 of 2001 respectively.

(2.) The facts in brief are as follows:

(3.) As noted above, these two orders are under challenge in these two writ petitions filed by the State.