GOVERNMENT OF TAMILNADU Vs. UDHAYA KUMAR

JUDGEMENT

(1.) Writ Appeals are directed against the common order made in W.P(MD)Nos.15393 and 15394 of 2012 dated 01.04.2014.

(2.) As pleadings and submissions are common, both the appeals are disposed of by a common judgment.

(3.) The impugned orders in the writ petitions are dated 16.12.2011 and 23.01.2012 respectively, passed by the District Educational Officer, Tirunelveli, withholding the salary of the petitioners.