STATE OF TAMIL NADU Vs. D SATHIYASINGH

JUDGEMENT

(1.) HEARD Mr. M. Dhandapani, learned Special Government Pleader for the petitioners in W.P.No.21993 of 2002 and perused the records.

(2.) THE two writ petitions in view of their inter-connectivity were heard together. In WP.No.21993 of 2002, the petitioners are the State of Tamil Nadu, represented by the Secretary to the Education and others. In WP.No.33250 of 2002, the petitioner is Respondent No.1 in the first writ petition. In both the writ petitions, challenge is the same order passed by the Tribunal in O.A.No.3575 of 1993 dated 25.9.2001.

(3.) WHILE the first respondent is serving in a college in Tiruvanamalai, comparison was made to that of the Directorate of Technical Education. Such comparison is impermissible unless all relevant details are placed before the Tribunal.