STATE OF TAMIL NADU Vs. R KARUPPIAH

JUDGEMENT

(1.) AS against the Common Order of the Tamil Nadu Administrative Tribunal in O. As. Nos. 3441 of 1991 and 1458 of 2001, dated 19. 10. 2001, the respondents in the above said applications, invoking the jurisdiction of this Court under the Article 226 of the Constitution of India, have filed these Writ Petitions in W. Ps. No. 32890 and 32891 of 2002 respectively.

(2.) SINCE both the Writ Petitions assailed the same order and the issue involved in these petitions are one and the same, they are disposed of by a common order. For the sake of convenience, we call the parties as arrayed in W. P. No. 32890 of 2002.

(3.) THE facts, leading to the filing of these Writ Petitions, are as follows: