S REVWATHY Vs. GOVERNMENT OF TAMIL NADU, REPRESENTED BY ITS PRINCIPAL SECRETARY, HEALTH AND FAMILY WELFARE DEPARTMENT, FORT ST GEORGE, CHENNAI

JUDGEMENT

(1.) W.P(Md)No.3523 of 2017 has been filed seeking a writ of Mandamus directing the first respondent to promote the petitioner as the Director of Medical Education in the light of the judgment made in W.A(MD)No.1304 of 2016, dated 09.11.2016 based on the representations made by the petitioner, dated 04.03.2016, 31.03.2016, 14.11.2016, 25.11.2016 and 20.02.2017 forthwith.

(2.) W.P(Md)No.10257 of 2017 has been filed seeking a writ of Certiorarified Mandamus to call for the records of the first respondent herein relating to the impugned G.O.(D)No.948, Health and Family Welfare (A1) Department, dated 25.04.2017 and consequential G.O.(D)No.950, Health and Family Welfare (A1) Department, dated 25.04.2017 and quash the same and consequently, direct the first respondent to promote and appoint the petitioner in the post of Director of Medical Education forthwith.

(3.) Since the issue involved in these writ petitions, is one and the same, both the writ petitions are taken up together for hearing and disposed of by this common order.