UNIO OF INDIA Vs. PADMANABHAN

JUDGEMENT

(1.) These writ appeals are preferred by the Railways against the judgments passed by the learned Single Judges of this Court in writ proceedings. W.P.(C) No.7544 of 2017 is a case referred to Division Bench by a learned single Judge differing with the views taken in the earlier judgments.

(2.) The dispute is with regard to

(3.) We have heard the learned Standing Counsel for the Railways and the learned counsel for the writ petitioners and with their consent, we are disposing of these matters at this stage itself.