STATE OF TAMIL NADU Vs. S MAHALINGAM

JUDGEMENT

(1.) AGGRIEVED by the common order dated 30. 4. 2003 passed by the Tamil Nadu Administrative Tribunal, Chennai, the respondents in O. As. Nos. 1353 to 1357, 1384, 1385, 1426 to 1428, 1463, 1464, 1527, 1528, 1545, 1546, 1669 and 1339 of 2003, have filed the above Writ Petitions.

(2.) SINCE the issue involved in these petitions and the parties are one and the same, they were heard together and disposed of by a common order. For the sake of convenience, we call the parties as arrayed in W. P. No. 20590 of 2004.

(3.) THE facts leading to the filing of these Writ Petitions are summarised as follows: