LAWS(MAD)-2004-10-75

M VENKATESH Vs. PRESIDING OFFICER

Decided On October 29, 2004
M.VENKATESH Appellant
V/S
PRESIDING OFFICER Respondents

JUDGEMENT

(1.) BOTH the above Writ Petitions have been filed praying to issue Writs of Certiorari calling for the records of the first respondent relating to the awards dated 12. 5. 1995 respectively made in I. D. Nos. 234 and 229 of 1992 and quash the same and to pass an order reinstating the petitioners in the services of the second respondent with continuity of service and back wages with all attendant benefits.

(2.) SO far as WP No. 8643 of 1997 is concerned, the case of the petitioner therein is that he joined the organisation of the second respondent as a Trainee for the period 13. 8. 1985 to 12. 8. 1987 with a stipend of Rs. 375/= per month and the period of training was extended upto 28. 5. 1988 and thereafter, he was terminated from service on ground that his training period was over.

(3.) LIKEWISE, so far as the case of the petitioner in WP 8644 of 1997 is concerned, he would submit that he joined the organisation of the second respondent as a Trainee for the period of two years commencing from 3. 3. 1986 with a stipend of Rs. 400/= per month and the period of training was extended from 23. 5. 1988 for a period of 48 days, and thereafter, he was terminated from service on ground that his training period was over. But, he continued to be in service till 9. 7. 1988.