M. MOORTHI Vs. P. VELMURUGAN

JUDGEMENT

(1.) These batch of writ appeals since arisen out of the common order passed by the Writ Court dtd. 30/7/2021 made in W.P.Nos.4799 and 4803 of 2021, with the consent of the learned counsel appearing for both sides, all these writ appeals were heard together and are disposed of by this common order.

(2.) The respondents viz., P.Velmurugan and L.Kullappan had been working as Inspectors in the office of the Assistant Director of Local Fund Audit, Namakkal. By virtue of the transfer order dtd. 17/2/2021 separately issued, these respondents had been transferred in whose place the appellants viz., M.Moorthi and P.Kavitha had been posted. Challenging the said transfer orders, the respondents viz., Velmurugan and Kullappan filed the respective writ petitions.

(3.) The learned Judge who heard both the writ petitions had disposed the same by common order dtd. 30/7/2021. In the said order, the learned Judge found that the transfers suffer from malice in law and also the orders of transfer are liable to be set aside for want of bonafide and competence.