R VEERARAGAVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE common prayer in all these writ petitions is to issue a writ of declaration declaring that the proviso to Explanation II (5) to section 16 (1) of the Tamil Nadu Advocates Welfare Fund (Amendment) Act, 1995 as null and void being violative of Article 14 of the Constitution of India.

(2.) AS it is felt that common pleading have been putforth by both the parties aiming at the same object all the four matters have been clubbed together for common disposal.

(3.) THE brief averments in these petitions seeking issue of writ of declaration are as follows: