S PARTHIBAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The appellants filed writ petitions before the Writ Court challenging the notice of termination issued by the Tamil Nadu Road Development Company Limited. The appellants along with the respective writ petitions filed miscellaneous petitions to stay the operation of the termination notice dated 28 April 2017 pending disposal of the writ petitions.

(2.) The learned single Judge by order dated 24 July 2017 dismissed the miscellaneous petitions. Feeling aggrieved, the unsuccessful petitioners have come up with these intra court appeals.

(3.) This Court taking into account the case pleaded by the appellants passed the following order on 10 August 2017:-