A OBAIDHULLAH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED by common order dated 17-01-2002 made in o. A. No. 5664 of 1992 of Tamil Nadu Administrative Tribunal, Chennai, A. Obaidhullah has filed W. P. No. 32335 of 2002 for quashing of the said order.

(2.) ONE N. Manoharan has filed W. P. No. 29566 of 2004 seeking to issue a Writ of Mandamus directing the first respondent-Home department, Government of Tamil Nadu to drop the disciplinary proceedings initiated against him pursuant to the charge memo dated 23-05-90 as done to the co-delinquents, namely, M. A. Khyum, P. Senthur Pandian and S. Mahalingam and consequently treat the period of suspension from 5-6-1978 to 5-6-1981 as duty for all purposes and award all benefits as done to the said co-delinquents.

(3.) HEARD Mr. K. V. Srinivasaraghavan, learned counsel for petitioner in W. P. No. 32335/2002; Mr. P. I. Thirumoorthy, learned counsel for petitioner in W. P. No. 29566/2004; and Mr. E. Sampathkumar, learned Government advocate, for 1st respondent and respondents 1 and 2 respectively.