R. GNANA PRAKASAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) As all these appeals arise out of a common judgment, involving common and similar facts, they are taken up together and are accordingly disposed of by way of this common judgment.

(2.) Agreements were entered into between the respondents 2 & 3 on the one hand and the fourth respondent on the other hand. The fourth respondent is a Corporation catering to the needs of the Ex-Service Men. Whenever request is made on behalf of the respondents 2 & 3, the fourth respondent will furnish the members, being the Ex-Service Men, enrolled with it. This is followed by an agreement between the respondents 1 & 2 on the one hand and the fourth respondent on the other hand. The payment would be made to the fourth respondent, which, in turn, will go the employee concerned. The following are the relevant clauses in such agreements:

(3.) Thus, from the above, the fourth respondent is required to send the requisite number of persons, as sought for by the respondents 2 & 3. The agreement can also be terminated as aforesaid. No disciplinary proceedings can be initiated by the respondents 2 & 3 against the persons sponsored by the fourth respondent. In the event of the completion of the term of the agreement or termination, such persons will once again be sent for other employment by the fourth respondent. This is the scheme involved between those who enrolled with the fourth respondent and the said respondent.