P RAMAR Vs. STATE OF TAMIL NADU REP BY ITS SECRETARY TO GOVERNMENT, ANIMAL HUSBANDRY DAIRYING & FISHERIES DEPARTMENT; DIRECTOR OF ANIMAL & VETERINARY SERVICE; COMMISSIONER AND DIRECTOR OF ANIMAL HUSBANDRY AND VETERINARY DEPARTMENT

JUDGEMENT

(1.) The writ petition in W.P(MD)No.8676 of 2008 has been filed to challenge the impugned order vide G.O(D)No.224, Animal Husbandry, Dairying and Fisheries (AH-1) Department, dated 01.07.2008 passed by the first respondent.

(2.) The writ petition in W.P(MD)No.8001 of 2010 has been filed for issuance of a Writ of Mandamus, directing the second respondent to include the petitioner's name in the promotional panel prepared by the Department for the year 2009 and promote the petitioner by placing his name above his immediate junior.

(3.) Both the writ petitions were taken up together for hearing and all the respondents agreed for the same.