S. MANOHARAN Vs. THE SUPERINTENDENT OF PRISONS, CENTRAL PRISON, MADURAI AND THE DEPUTY INSPECTOR GENERAL OF PRISONS, MADURAI RANGE, MADURAI

JUDGEMENT

(1.) W .P. (MD) No. 6362 of 2006 has been filed seeking a writ of Certiorarified Mandamus to call for the records pertaining to the order passed by the first respondent in Ref. No. 19161/Ki -Cil/2004 dated 05.12.2005 and the confirmation order passed by the second respondent in Ref. No. 680/MU/2006 -2 dated 13.05.2006 and quash the same and consequently, direct the first respondent to reinstate the petitioner in the post of Chief Head Warder with other service benefits. W.P. (MD) No. 6363 of 2006 has been filed seeking a writ of Certiorarified Mandamus to call for the records pertaining to the order passed by the first respondent in Ref. No. 6874/Ki -Cil/2005 dated 05.12.2005 and the confirmation order passed by the second respondent in Ref. No. 680/MU/2006 -1 dated 13.05.2006 and quash the same and consequently, direct the first respondent to reinstate the petitioner in the post of Chief Head Warder with other service benefits.

(2.) THE petitioner in both the writ petitions, is one and the same and he challenged two impugned orders by filing the above two writ petitions.

(3.) THE respondents have filed the counter affidavit denying the averments made in the writ petition in W.P. (MD) No. 6362 of 2006, the gist of the same, is as follows: