- (1.) Civil Appeal No.2619 of 2011: It is submitted by Ms. Mahalakshmi Pavani, learned senior counsel appearing for the respondent No.1, D. Sankar, who is the real affected party, that he has already resigned from the service on 5th February, 2007. In such a situation, we do not think any issue really arises for consideration in this appeal. It is, accordingly, disposed of. There shall be no order as to costs.
(2.) Civil Appeal Nos.2620-2621 of 2011: The present appeals have been placed before us because a two-Judge Bench on 14th March, 2011, thought that the decision rendered by the Constitution Bench in Secretary, State of Karnataka and Others v. Umadevi and Others (2006) 4 SCC 1, requires reconsideration in view of the principle set out qua Article 14 of the Constitution of India by the seven-Judge Bench in Maneka Gandhi v. Union of India (1978) 1 SCC 248.
(3.) In course of hearing, Mr. R. Venkataramani, learned senior counsel appearing for the respondent No.2-Union Territory of Puducherry has submitted that the said reference may not be gone into in the case at hand as the controversy can be dealt with on the factual score. Mr. Venkataramani, has further submitted that the respondent No.1 has already been regularized with effect from 12th March, 2004, having been cleared by the Union Public Service Commission.;