THE SECRETARY, VIRUDHUNAGAR HINDU NADARS SENTHIKUMARA NADAR COLLEGE COMMITTEE, VIRUDHUNAGAR–626 001 AND ORS. Vs. THE STATE OF TAMIL NADU AND ORS.

JUDGEMENT

(1.) Since the facts leading to both the writ petitions are interconnected, they are disposed of by this common order. W.P. No. 9723 of 2015 has been filed by the Secretary, Virudhunagar Hindu Nadars' Senthikumara Nadar College Committee, Virudhunagar (in short "College") challenging the order passed by the second respondent/the Director of Collegiate Education, Chennai, in his proceedings in Mu.Mu. No. 40121/G4/2008, dated 29.05.2015, in and by which, the second respondent cancelled the order of termination of the fourth respondent.

(2.) W.P. No. 9780 of 2015 has been filed by one Dr. K. Raja Ram Pandian, who has been arrayed as fourth respondent in W.P. No. 9723/2015, seeking for issuance of a writ of mandamus to direct the fourth respondent/the petitioner in W.P. No. 9723 of 2015, to allow him to join duty pursuant to the order passed by the second respondent/the Director of Collegiate Education, Chennai, cancelling his termination order passed by the College, with all monetary benefits.

(3.) For better appreciation, facts leading to the filing of a writ petition being W.P. No. 9723 of 2015 are stated below: