A RAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SINCE the writ appeals have arisen out of a common order and the appellant in both the writ appeals happens to be the same person, they are decided by a common judgment.

(2.) THE facts necessary for the disposal of the writ appeals are as under:

(3.) AGGRIEVED by the common order dated 19. 01. 2007 passed by the learned Single Judge whereby and whereunder Raman's reversion and Kumaresan's promotion as Superintendent were upheld, Raman has preferred the present writ appeals.