K SHANMUGASUNDARAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) SINCE the facts involved in both the petitions are identical, the writ petitions are taken together and a common order is passed.

(2.) I have heard the arguments of Mr. V. Sanjeevi, learned counsel appearing for the petitioners and Mr. V. R. Thangavelu, learned Government Advocate representing the respondents and have perused the records.

(3.) IN both the writ petitions, the petitioners are seeking for a direction to the second respondent to give posting orders to the petitioners in the promoted post of Assistant Divisional Engineer pursuant to the order of promotion issued in G. O. Ms. No. 57 Highways (H. K. 1) Department dated 17. 3. 2006 within a time frame fixed by this Court.