R FRANCIS Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE writ appeal in W. A. Nos. 894 and 920 to 922 of 2007 are filed praying to set aside the order of the learned single Judge dated 25. 4. 2007 made in W. P. 12727 of 2007 and the order dated 24. 4. 2007 made in W. P. Nos. 11455 to 11457 of 2007 reported in (2007) 3 MLJ 233 respectively.

(2.) IN the batch of writ petitions, one set of writ petitions are filed by persons, who were already disengaged by the respondent Corporation for issuance of writ of mandamus directing the respondent Corporation to re-employ them by giving preference over the other persons as per section 25-H of the Industrial Disputes Act and other set of writ petitions are filed by persons still in service seeking for a mandamus directing the respondent Corporation not to terminate them and for further direction to appoint them in the permanent vacancies as drivers/conductors before appointing any other persons from the open market, as per section25-H of the Industrial Disputes Act.

(3.) MR. N. G. R. PRASAD, learned counsel for the appellant and some of the petitioners spearheaded the arguments, made submissions in common questioning the order of the learned single Judge, which is the subject matter of the writ appeals in W. A. Nos. 920 to 922 of 2007 and with reference to w. P. No. 24728 of 2007. Ms. Vaigai, learned counsel for some of the petitioners supplemented the argument of Mr. Prasad by advancing argument with reference to W. P. Nos. 24743 and 24744 of 2007. Mr. Hariparanthaman and Ms. Nagasaila, learned counsel for some of the writ petitioners seeking similar relief adopted the arguments of Mr. Prasad and Ms. Vaigai.