MANAGING DIRECTOR Vs. S. SAHUL HAMEED AND OTHERS

JUDGEMENT

(1.) By consent, the writ appeal is taken up for final disposal.

(2.) Mr.R.Rengaramanujam, learned Counsel accepts notice on behalf of the respondents 1 to 6/ writ petitioners.

(3.) The facts leading to the filing of the writ appeal would have been narrated in detail and extenso in the impugned order dated 29.11.2016, passed in W.P.(MD)No.6033 of 2012 and therefore, it is not necessary to restate the facts once again, except to narrate the relevant facts for disposal of this writ appeal.