K PANDI Vs. STATE

JUDGEMENT

(1.) (W.P.No.34651 of 2006 is preferred under Article 226 of the Constitution of India praying for the issue of a writ of certiorarified mandamus to call for the records on the file of the first respondent in his proceedings Rc.No.167633/95/OE3 dated 10.1.1997 (served on 8.8.97) and to quash the same so far as para (4) of the proceedings of the first respondent RC No.167633/95/OE3 dated 10.1.1997 and consequently direct the respondents to treat the period from 11.10.1994 to 1.8.1995 as compulsory wait and to disburse pay and allowances for the period).(W.P.NO.35679 OF 2006 is preferred under Article 226 of the Constitution of India praying for the issue of a writ of certiorarified mandamus to call for the records relating to the proceedings of the Collector, Thanjavur District, Thanjavur in Na.Ka.No.10817/97 K3 dated 10.11.1997, quash the same and consequently, to direct the respondents to regularise the period from 7.9.1996 to 16.10.1996 as medical leave, 17.10.1996 to 25.10.1996 as compulsory wait and 25.10.1996 to 1.6.1997 as duty and consequently to direct the respondents herein to disburse all the service benefits which has been withheld on account of the above nonregularisation and to pay all the arrears due to the applicant on the above heads within short date). COMMON ORDER:Heard Mr.M.V.Venkataseshan, Mr.V.Ravikumar and MR.K.Rajkumar counsel for respective petitioners and MR.R.Neelakantan, learned Government Advocate for respondent State and Mr.M.Davadoss for R2 in W.P.No.35679 of 2006.

(2.) THESE writ petitions arose out of O.A.No.1599, 2766 and 3794 of 1998 filed by the petitioners before the Tamil Nadu Administrative Tribunal. In view of the abolition of the Tribunal, they were transferred to this court and were renumbered as W.P.Nos.39866, 34651 and 35679 of 2006.

(3.) THE petitioner in W.P.No.35679 of 2006 sought for the issuance of the writ of certiorarified mandamus to call for the records relating to the proceedings of the Collector, Thanjavur District, Thanjavur in Na.Ka.No.10817/97 K3 dated 10.11.1997, quash the same and consequently, to direct the respondents to regularise the period from 7.9.1996 to 16.10.1996 as medical leave, 17.10.1996 to 25.10.1996 as compulsory wait and 25.10.1996 to 1.6.1997 as duty and consequently to direct the respondents herein to disburse all the service benefits which has been withheld on account of the above nonregularisation and to pay all the arrears due to the applicant on the above heads within short date.