TAMIL NADU CIVIL SUPPLIES CORPORATION EMPLOYEES UNION Vs. TAMIL NADU CIVIL SUPPLIES CORPORATION LIMITED

JUDGEMENT

(1.) HEARD the learned, counsel for the parties.

(2.) THESE writ appeals are directed against the common order dated 18. 9. 1998 made by the learned single Judge in W. P. Nos. 7085, 7086, 11394 and 11395 of 1998. Writ Petition Nos. 7085 and 7086 of 1998 were filed by the Tamil Nadu Civil Supplies Corporation Employees Union, and Writ Petition nos. 11394 and 11395 of 1998 were filed by the concerned "protected workmen", challenging the orders of transfer. Since, the learned single judge has given sufficient details leading to the filing of the writ petitions, we do not think it necessary to state the facts in detail again.

(3.) WE have considered the submissions made by the learned counsel for the parties.