S E MANICKAM Vs. GENERAL MANAGER SOUTHERN RAILWAY

JUDGEMENT

(1.) These writ petitions are listed today under the caption "for being mentioned".

(2.) The writ petitions were disposed of by this court by an order dated 13.04.2018 on the ground that Hon'ble Supreme Court had disposed of the main matter in the case of Senior Divisional Commercial Manager, South Central, Railways and Ors. v. S.C.R.Caterers, Dry Fruits, Fruit Juice Stalls Welfare Association and another, (2016) 3 SCC 58 The operative portion of the order reads as follows:

(3.) The court taking into consideration the subsequent development in the matter, closed the writ petitions and liberty was granted to the petitioners to approach the authorities in terms of the directions issued by the Hon'ble Supreme Court.