BOOMINATHAN Vs. THE GANDHIGRAM INSTITUTE OF RURAL HEALTH AND FAMILY WELFARE TRUST, REPRESENTED BY ITS CHAIRMAN, SOUNDARAM NAGAR, GANDHIGRAM POST, DINDIGUL DISTRICT AND OTHERS

JUDGEMENT

(1.) The above writ petitions are filed for issuing a Writ of Certiorarified Mandamus to quash the order passed by the second respondent dated 31.03.2017 and to direct the respondents to regularize the services of the petitioner with all monetary benefits.

(2.) The case of the petitioner as per the affidavits filed by the petitioner in support of the writ petitions are as follows:

(3.) The main grounds on which the order of suspension is challenged by the petitioners in the respective Writ Petitions are as follows: