M.THANIKACHALAM, J. - (1.) The opposite parties in C.C.3/2008, C.C.4/2008 and C.C.5/2008 on the file of the District Forum, Tirunelveli, are the appellants in F.A.227/2011, F.A.228/2011 and F.A.229/2011 respectively.
(2.) In all the cases, though complainant is different, opposite parties are one and the same and the facts alleged in the complaints and the defence raised by the opposite parties, are one and the same and therefore, as agreed, all the appeals are taken together and common order is passed, taking into account the common facts and defence.
(3.) Facts [common in all the cases]: The complainant[s] have submitted applications to the Tamil Nadu Public Service Commission, for Combined Sub-ordinate Services Examination-I-2007, to be held on 17.11.2007 and 18.11.2007, by paying necessary amounts by Speed Post, through the first opposite party, as show in the Table:- Sl.No. Complainant?s Name C.C.No. F.A.No. Date of sending application Code No. for Speed Post Amount Paid [Rs.] 01. A. Arun Kumar 3/2008 227/11 19.07.2007 SPET 490938956 IN 34/- 02. K. Esakkirajan 4/2008 228/11 19.07.2007 SPET 490939792 IN 34/- 03. I. Murugan 5/2008 229/11 19.07.2007 SPET 490939948 IN 34/-;