LAWS(MAD)-2007-7-402

S BASKARAN Vs. INSPECTOR OF

Decided On July 05, 2007
S. BASKARAN Appellant
V/S
INSPECTOR OF PANCHAYATS/DISTRICT COLLECTOR, VIRUDHUNAGAR DISTRICT, VIRUDHUNAGAR Respondents

JUDGEMENT

(1.) THE first Writ Petition i.e. W.P.(MD)No.885 of 2007 is filed by one Baskaran, who was appointed as Overhead Tank Operator (OHT Operator) on part-time basis with a salary of Rs.600/- per month by the second respondent/Panchayat and according to the petitioner, he has been working in the said post for a period of five years and by a resolution dated 2.11.2006, his services were terminated by the Panchayat.

(2.) IN Writ Petition (MD) No.1266 of 2007, the petitioner is one D.Kandasamy, who was working as a part-time clerk and was terminated from service by an order dated 9.2.2007 given by the Village Panchayat.

(3.) ALL the three Writ Petitions in some way are connected with each other and they are to be dealt with together.