C. DAVID Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) W .P.No.31074 of 2013 has been filed challenging the order of the first respondent dated 12.11.2013, transferring the third respondent from Chennai to Madurai and in his place transferring the petitioner from Madurai Music College to Chennai, as the same is illegal, arbitrary, vindictive, mala fide and passed to accommodate the request of the third respondent.

(2.) W .P.No.31075 of 2013 has been filed challenging the order of the first respondent dated 12.11.2013, transferring the petitioner from the Cuddalore District Government Music School to Erode District Government Music School, as the same is illegal, arbitrary, vindictive, mala fide and passed at the behest of the second respondent.

(3.) SINCE the issues involved in all the three writ petitions are inter -linked with each other, all these writ petitions are disposed of by way of a common order.