R. KARTHIKEYAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) IN both these writ petitions, the petitioners are challenging G.O.Ms. No. 262, Tourism, Culture and Religious Endowments Department dated 23.10.2013 and the consequential notification issued by the Chairman, Board of Governors, State Institute of Hotel Management and Catering Technology, Trichy, published in "The Hindu" English newspaper on 27.10.2013. Apart from commonly challenging the said G.O. in both the writ petitions, the petitioner in W.P. No. 19111 of 2013 further seeks for a consequential relief directing the respondents to follow the already existing rules in the matter of promotion to the post of Principal and the petitioner in W.P. No. 20644 of 2013 seeks for a further consequential relief directing the respondents to appoint him as the Principal of the third respondent institution.

(2.) THE case of the petitioner in W.P.(MD) No. 19111 of 2013 is as follows: -

(3.) IN both these writ petitions separate counter affidavits were filed on behalf of the first and fourth respondents. As the contentions of the counter affidavit in both these matters are one and the same except on few factual aspects, they are dealt with in common and the contents of the same are extracted hereunder: -