T RAJAIAH Vs. SOUTHERN ROADWAYS LIMITED MADURAI

JUDGEMENT

(1.) IN this batch of 28 civil revision petitions, the employees of respondents 1 and the petitioners. INdividually they have filed 28 suits on the file of the Munsif,thiruman-galam, questioning their transfer from the places where they were to some other place allegedly with mala fide intention by the respondents, and not administrative reasons. Along with the suits, they have filed interlocutory applications O. 39, Rules 1 and 2, C. P. C. for an ad interim injunction restraining the respondents 1 from giving effect to the orders of transfer pending disposal of the suits.

(2.) THE respondents 1 and 2 filed their written statement in the suits as well as counter interlocutory Applications.

(3.) TOTALLY 28 employees have been transferred to various places. Out of these 20, petitioners in C. R. P. Nos. 24 of 1991, 28 of 1991, 3443 of 1990, 3446 of 1990, 3447 of 3448 of 1990, 3450 of 1990, 34 of 1991, 3453 of 1990 and 3456 of 1990 have settled claims. The petitioners in C. R. P. Nos. 3455 of 1990 and 29 of 1991 have retired. aforesaid facts were communicated to the learned counsel for the petitioners on 14. 121990.