COLONEL Q Vs. G RAVINDRAN PILLAI

JUDGEMENT

(1.) All these writ appeals are directed against the common order dt. 13-7-1993 passed by the learned single Judge in W.P. Nos. 18464 of 1991 and 2472 to 2474 of 1992.

(2.) W.P. No. 18464 of 1991 was filed by tow persons by names Babian and U. Nathan and W.A. No. 918 of 1993 arises out of the said writ petition W.P. Nos. 2472 to 2474 of 1992 were preferred by G. Ravindran Pillai, D. Rajkumar and A. Naziruddin respectively and W.A. Nos. 915, 917 and 916 of 1993 respectively arise out of these writ petitions. As the writ petitions have been decided against the respondents therein, it is they who have preferred all these appeals.

(3.) In W.P. No. 18464 of 1991, the petitioners sought for quashing the order dated 16-12-1991 bearing Ref. No. 4011/7/MQ2 (EMP) passed by the Lt. Col, Officer General Col. 'Q', terminating with immediate effect i.e. from 17-12-1991 the services of the two petitioners, and they were also relieved of their duties immediately and paid one month's salary each. In the other writ petitions, the three separate orders dated 15-2-1992 are challenged by which the services of the petitioners were terminated with effect from 15-2-1992 on the ground that during the surprise check some malpractices/deficiencies were detected.