- (1.) T.P.(C)Nos.1860-1861/2014 : These transfer petitions are filed under Article 139-A(1) of the Constitution of India, for transfer of (i) Writ Petition (C) No.11940/2014 titled as R. Muthukumaraswamy & Ors. v. State of Tamil Nadu, Rep. By Secretary to Government, Energy Department & Ors.; and (ii) Writ Petition (C) No.31537/2014 titled as M.G. Rasool v. Chief Secretary to Government, Government of Tamil Nadu & Ors. pending before the High Court of Madras to this Court.
(2.) We have heard the learned counsel for the parties.
(3.) In the facts and circumstances and keeping in view the grounds urged in the transfer petitions, we deem it appropriate to allow these transfer petitions.;