T SUBBARAMAN Vs. S SEKHAR

JUDGEMENT

(1.) AGGRIEVED by the common order of the learned single Judge dated 31. 07. 2001, the petitioners in W. P. No. 20918 of 1992 preferred Writ Appeal No. 2524 of 2001 and the petitioners in W. P. No. 5365 of 1991, preferred Writ Appeal No. 253 of 2002.

(2.) FOR convenience, we shall refer the parties as arrayed before the learned single Judge.

(3.) THE case of the petitioners in W. P. No. 20918 of 1992 is as follows: