MARIMUTHU Vs. SHAJAHAN BRANCH SECRETARY

JUDGEMENT

(1.) Heard Mr. D. Hari Paranthaman, learned counsel appearing for the petitioners in W. P. Nos.22326 and 22327 of 2006, Mr. P. Srinivas, learned counsel for the petitioner in W. P. No.35828 of 2007 and Mr. G. Munirathnam learned counsel representing the respondent Corporation and perused the records.

(2.) W. P. No.35828 of 2007 was filed by a Conductor working in in the respondent Corporation challenging the order of transfer dated 19.11.2007 transferring the petitioner from Dharapuram Branch to Kavunthapadi Branch both situated in the Erode District.

(3.) When the matter came up for admission and since heavy reliance was placed upon the earlier interim order passed in W. P. Nos.22326 and 22327 of 2006, those two writ petitions were also directed to be posted for hearing along with the writ petition. However, Mr. D. Hari Paranthaman, learned counsel appearing for the petitioner in those two writ petitions objected that his cases should not be heard along with this writ petition since his writ petitions are of the year 2006 and as old matters are still pending, this Court should not pass orders on the writ petitions of the year 2006.