S. CHOKKALINGAM Vs. SENIOR REGIONAL MANAGER

JUDGEMENT

(1.) BY Consent, all the writ petitions itself are taken up for final disposal and since the issue involved in the writ petitions are one and the same, a common order is passed.

(2.) HEARD Mr. P. Andiraj, learned counsel for the petitioner and Mr. Muniyasamy, learned standing counsel appearing for TASMAC.

(3.) ALL the petitioners are working in the TASMAC shops running by the respondent Corporation bearing shop Nos. 9986, 10101 and 10062. The petitioners are working in various positions such as Shop Supervisor and Salesman etc.