MANAGEMENT, A 1992, GANDHI NIKETAN CO-OPERATIVE Vs. APPELLATE AUTHORITY UNDER TAMILNADU PAYMENT OF SUBSISTENCE ALLOWANCE ACT

JUDGEMENT

(1.) Since all these Writ Petitions have been filed by the same petitioner, as against the 3rd respondent in W.P.(MD).No.2064 of 2010 and W.P.(MD) No.13032 of 2012 and also against the 3rd Respondent in W.P.No.13031 of 2012, as all the 3rd respondents in these cases are similarly placed in the facts and circumstances of these writ petitions, which are one and the same, these writ petitions are disposed of by this common order.

(2.) For the purpose of narration of facts, the averments contained in the affidavit filed in support of W.P.No.2064 of 2010 are taken into account and which are, in nutshell, given as follow:-

(3.) I have heard Mr.S.Seenivasagam, learned counsel appearing for the petitioner and also Mr.V.Muruganantham, Additional Government Pleader, appearing for first and 2nd respondent. However, no one was appearing for 3rd respondent.