N MANIGANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The challenge in this intra-Court appeal is to the order of the learned Single Judge made in W.P.No.1419 of 2015 dated 19.11.2015, in and by which, the learned Single Judge dismissed the Writ Petition filed by the appellants seeking issuance of a Writ of Certiorarified Mandamus calling for the records of the 1st respondent in connection with impugned order passed in G.O(D).No.9, School Education (Public Libraries) Department dated 12.01.2015 and the consequential order of the 2nd respondent dated 12.01.2015 bearing Na.Ka.No.14283/A1/2010 and direct the respondents to continue the petitioners in the post of District Library Officers.

(2.) The challenge in the Writ Petition is also to the same Government Order viz., G.O(D).No.9, School Education (Public Libraries) Department dated 12.01.2015 and the consequential order of the Director of Public Libraries dated 13.01.2015. The petitioner in the Writ Petition also sought for the issuance of a mandamus directing the respondents to continue him as a District Library Officers. The Writ Petition which was filed before the Madurai Bench stands transferred to the Principal Bench by the order of the Hon'ble The Chief Justice dated 29.11.2016, with a direction for listing the Writ Petition along with the above Writ Appeal viz., W.A.No.1755 of 2015.

(3.) The claim of the appellants who were the petitioners in the Writ Petition in W.P.No.1419 of 2015 and that of the petitioner in W.P.(MD)No.735 of 2015 are identical. The parties will be referred to by their rank in the Writ Petition for the sake of convenience.