D JOHN THIRUTHUVADOSS Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) IN W. P. No. 10036 of 1996, the petitioner is challenging the proceedings of the fourth respondent dated 20. 5. 1996 in and by which the petitioner's service as teacher came to be terminated with effect from 21. 5. 1996.

(2.) IN W. P. No. 10037 of 1996, the challenge is to the appointment of the seventh respondent as Principal of the Union Teacher Training Institute, Viruthampet, by an order of appointment dated 25. 1. 1995 issued by the third respondent.

(3.) HEARD the learned counsel for both sides.