TAMILSELVAN Vs. METROPOLITAN TRANSPORT CORPORATION

JUDGEMENT

(1.) 1. Heard learned counsel for the parties and perused the records.

(2.) THE appellants and writ petitioners in W. P. No. 14996 of 2003 were licence holders to run the bunk shops in the bus depots of the Metropolitan Transport Corporation (Chennai) Ltd. Subsequently, tender notification was published on 03. 50. 2003 calling for applications to run the bunk shops in the Metro Transport Depots, which was opened on 25. 03. 2003, and the successful bidders have been given licences to run the bunk shops. Hence, by order darted 30. 05. 2003, the appellants were asked to vacate the premises.

(3.) THE appellants challenged the said order by filing writ petitions, and those writ petitions were dismissed by this Court. Writ Petition No. 16619 of 2003 filed by the appellant in W. A. No. 3494 of 2003 was dismissed on 08. 10. 2003 and W. P. Nos. 16538 and 16540 of 2003 filed by the appellants in W. A. Nos. 3767 and 3766 of 2003, respectively were dismissed on 10. 10. 2003. Against those dismissal orders the present writ appeals are filed. The present Writ Petition in W. P. No. 140996 of 2003 is filed by some of the erstwhile licencees, and as the question involved in the writ appeals and the writ petition are one and the same, they are being disposed of by this common judgment.