A AZHAGU THIRUNAVUKKARASU Vs. HONOURABLE SPEAKER T N

JUDGEMENT

(1.) IN both these writ petitions the petitioners have sought for identical reliefs, seeking direction to call for the records of the respondents culminated in D.O. Letter Nos. 3896/95-1 TNLAS (B-I) and 3897/95-1 TNLAS (B-1) respectively dated 6.3.1995 issued by the second respondent on the direction of the first respondent and quashing the same, and to pass such further orders as deemed fit and proper.

(2.) HEARD Shri. S. Govind Swaminathan, learned senior counsel for the petitioners. Both these writ petitions are disposed of by this common order as the questions raised are identical.

(3.) IT is not disputed that what is called in question is only notice, the contents of which are similar, read thus:-