R. KANAGARAJ AND OTHERS Vs. THE STATE

JUDGEMENT

(1.) The prayer in W.P.(MD)No.9827 of 2018 is for a Writ of Certiorarified Mandamus, calling for the records pertaining to the second respondent's impugned order in Na.Ka.No.T5/7085/2018, dated 09.04.2018 and quash the same and further direct the second respondent to allow the petitioner to continue his work as a Jeep driver in Adi Dravidar and Tribal Welfare Department, Virudhunagar.

(2.) The prayer in W.P.(MD)No.13691 of 2018 is for a Writ of Certiorarified Mandamus, calling for the entire records pertaining to the order passed by the first respondent vide his proceedings in Na.Ka.No.,4/29279/2011 dated 27.04.2018 and quash the same and consequently, direct the respondents to allow him to continue with his service as a Jeep Driver at District Adi Dravidar and Tribal Welfare Office, Ramanthapuram District as expeditiously as possible within the time stipulation as prescribed by this Court.

(3.) Heard Mr.Karthick Subramanian, learned counsel appearing for the petitioner in W.P.(MD)No.9827 of 2018, Mr.R.Anand, learned counsel appearing for the petitioner in W.P. (MD)No.13691 of 2018 and Mrs.S.Srimathy, learned Special Government Pleader appearing for the respondents in both the writ petitions.