P. MUGENDIRAN Vs. THE JOINT DIRECTOR (HIGHER SECONDARY)

JUDGEMENT

(1.) These writ petitions have been filed, seeking to quash the transfer orders dated 08.09.2016 and also the relieving orders dated (03.10.2016 and 16.09.2016) of the respective respondents

(2.) Since the issue involved in these two writ petitions is one and the same, they are taken up together for disposal by this common order. For the sake of brevity, the parties to these writ petitions are referred to by their names.

(3.) For the sake of brevity, the facts are being taken up from W.P. (MD) No.19887 of 2016 and the case of the petitioner in the said writ petition is as follows: