M.MANICKAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The Petitioner in W.P.No.17705 of 2012 has preferred the instant Writ of Certiorari, in calling for the records pertaining to the impugned order passed by the Second Respondent in his proceedings Memo No.32483/V3/2012 dated 28.06.2012 and to quash the same.

(2.) The Petitioner in W.P.No.17706 of 2012 has focussed the instant Writ of Certiorarified Mandamus, in calling for the records relating to the impugned order passed by the First Respondent in his proceedings G.O.(2D) No.129 dated 29.06.2012 and G.O.(2D) No.131 dated 29.06.2012 and to quash the same. Further, he has sought for passing an order by this Court directing the Respondents to permit him to retire from service with effect from 30.06.2012 and disburse all consequential service and monetary benefits with interest, within a time -frame fixed by this Court.

(3.) According to the Petitioner, he joined Government Service as Junior Assistant on 02.01.1973. He was promoted as Assistant on 01.04.1981. He was qualified as per rules to hold the post of Sub -Registrar Grade II. Subsequently, his name was included in the panel of Assistants fit for promotion as Sub -Registrar Grade II for the year 1985 -1986. Further, he was promoted on 25.02.1986 and his service was regularised with effect from 03.03.1986.