CHAIRMAN AND MANAGING DIRECTOR TAMIL NADU SMALL INDUSTRIES DEVELOPMENT CORPORATION LTD Vs. T SIVANANDAN

JUDGEMENT

(1.) Since all these matters are inextricably interconnected with each other, they are heard in common and are being disposed of by this common judgment.

(2.) For the sake of convenience and easy reference, the writ petitioners and the respondents in the writ appeals are referred to as the writ petitioners/delinquent employees and the appellants in the writ appeals and the respondents in the writ petitions are referred to as the respondents/department.

(3.) On a perusal of the entire materials placed on record, it is seen that for some alleged misconducts, charges were framed against the writ petitioners by the Department and after conducting an enquiry, all the writ petitioners were found guilty of the respective charges framed against them and by the impugned orders, they all are dismissed from service. Challenging such dismissal orders, the employees have filed writ petitions before this Court.