A SANKARAN Vs. STATE OF TAMIL NADU REPRESENTED BY SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE above Writ Appeals arises against the common order dated 3/3/2010 passed by the learned single judge made in W.P.Nos.19937 of 2004 and 24585 of 2007

(2.) THE appellant filed writ petition in W.P.No.19937 of 2004 to issue a Writ of Certiorari calling for the records pertaining to the order passed by the respondent in G.O.(2D) No.136, Home (Courts-VI) Department, dated 23/3/2004 and to quash the same. THE appellant also filed another writ petition in W.P.No.24585 of 2007 to issue a Writ of Certiorari to call for the records pertaining to the order passed by the respondent in G.O.(2D) No.233, Home (Courts-VI) Department, dated 28.6.2005 and to quash the same.

(3.) HEARD Mr.M.Ravi, learned counsel appearing on behalf of the appellant and Mr.N.Visagamoorthy, learned Government Advocate appearing on behalf of the respondent.