V. DINESH AND OTHERS Vs. THE MANAGING DIRECTOR, HEAD OFFICE, THE TAMIL NADU STATE MARKETING CORPORATION AND OTHERS

JUDGEMENT

(1.) As the issue involved in both the Writ Petitions are one and the same, the cases are taken up for disposal by this Common Order.

(2.) The prayer sought for in these Writ Petitions are for a Writ of Mandamus, directing the respondents to reinstate the petitioners in the respective writ petitions, into service pursuant to the order dated 31.01.2017 passed by the third respondent.

(3.) Heard Mr. V. Vinayak, learned counsel appearing for the petitioners and Mr. Jammel Arasu, learned Standing counsel appearing for the respondents, in both the writ petitions.