T TITUS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PRAYER in W. P. No. 10144 of 2006 is to quash G. O. Ms. No. 477 Pandar Department dated 21/11/1990 and the proceedings of the Joint Director of Agriculture, Nagercoil/second respondent herein, dated 15. 2. 1999 and to direct the respondents to reinstate the petitioner in service with all monetary and service benefits.

(2.) W. P. NO. 15067 and 17307 of 2006 are filed to quash the proceedings of the Joint Director of Agriculture, Nagercoil/second respondent herein, dated 20. 1. 1995 and 25. 10. 1994 respectively and to direct the respondents to pay all backwages and consequential service benefits for the period in which no posting was given to the petitioner.

(3.) BY disposing W. P. No. 10144 of 2006, the issues involved in the other two writ petitions can also be resolved. Hence all the writ petitions are disposed of by this common order.