STATE Vs. R THAYALAN

JUDGEMENT

(1.) The official respondents in W.P.(MD).Nos.10407 of 2008 and 483 of 2009 are the appellants and aggrieved by the quashing of the impugned Government Orders, dated 17.10.2007 and 26.10.2007 respectively, came forward to file these writ appeals.

(2.) Facts leading to the filing of the writ appeals have been narrated in detail in the common impugned order, dated 19.04.2013, made in the said writ petitions and therefore, it is unnecessary to restate the facts once again, except to cull out the relevant material facts for the purpose of disposal of these writ appeals as under:

(3.) The petitioner was an Assistant Director of Agriculture and he worked as a Secretary of Tiruneveli Market Committee, Tiruneveli, for the period between 19.07.1997 and 18.07.2000. In the year 1999, 'Uzhavwar Santhai Scheme' was introduced by the Government of Tamil Nadu and during the tenure of the petitioner, 'Uzhavwar Santhai' came to be established in Tirunelveli and Tuticorin Districts, in 5 places.