MANAGING DIRECTOR, TWAD BOARD AND OTHERS Vs. V. SATHIA JACOB, TWAD BOARD EMPLOYEES UNION (CITU) AND ANOTHER

JUDGEMENT

(1.) The Appellants/Respondents have preferred the instant intra Court Writ Appeal as against the order dated 30.08.2013 in W.P.No.6109 of 2008 passed by the Writ Court. W.A.No.953 of 2014: The Appellants/Petitioners have projected the present intra Court Writ Appeal as against the order dated 30.08.2013 in W.P.No.21408 of 2008 passed by the Writ Court.

(2.) The Writ Court while passing the Common Impugned Order on 30.08.2013 in W.P. Nos. 6109 of 2008 and 21408 of 2008 (filed by the 1st Respondent/Petitioner) in Paragraph Nos. 7 and 8 had observed the following:-

(3.) The Appellants contentions (in Writ Appeal Nos.952 and 953 of 2014): The Learned Counsel for the Appellants/Respondents/Petitioners submits that the Common Order dated 30.08.2013 passed by the Writ Court in W.P.No.6109 of 2008 and W.P.No.21408 of 2008 is against the Weight of Evidence, Contrary to Law and further is a Perverse one.