ASSOCIATION OF ENGINEERS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present set of appeals challenge the judgment dtd. 3/8/2022, passed by the Division Bench of the High Court of Judicature at Madras (Madras High Court for short), whereby the writ appeals being W.A. Nos. 82 and 95 of 2015 and 5251 of 2022 filed by the respondents herein were allowed and the order dtd. 23/12/2014 passed by the learned Single Judge of the Madras High Court in Writ Petition No. 11148 of 2017 was quashed and set aside.

(2.) The facts giving rise to present appeals are as under:

(3.) We have heard Smt. Madhavi Divan, learned Senior Counsel, Shri N. Subramaniyan and Shri Pranav Sachdeva, learned counsel appearing on behalf of the appellants. We have also heard Shri V. Prakash and Shri Senthil Jagadeesan, learned Senior Counsel, and Shri P. Rajendran, learned counsel appearing on behalf of the respondents. We have also heard Shri Sanjay Hegde, learned Senior Counsel appearing on behalf of the State of Tamil Nadu.