M/S. NLC INDIA LIMITED (FORMERLY KNOWN AS M/S. NEYVELI LIGNITE CORPORATION LIMITED) Vs. MR. CHOCKALINGAM & ORS.

JUDGEMENT

(1.) These writ appeals have been preferred challenging the common order passed by the learned Single Judge in W.P.Nos.30188 and 30189 of 2015 dated 11.04.2016. Since the issue involved and the relief sought for in all the writ appeals are one and the same, the writ appeals were heard together and disposed of by this common judgment.

(2.) The brief facts relating to filing the writ petitions are as follows:

(3.) The learned Single Judge after hearing the arguments of both sides, passed the following order, while concluding the order the learned Single Judge observed as follows: