TAMIL NADU MAGNESITE LIMITED Vs. R MAHAMANI

JUDGEMENT

(1.) THE above Writ Appeals arises against the order of the learned single Judge made in W. P. No. 15693 of 2001 dated 25. 11. 2003.

(2.) THE appellants in W. A. No. 615 of 2004 are the respondents in the writ petition. The appellant in W. A. No. 577 of 2005 is the petitioner in the writ petition.

(3.) THE brief case which leads to the filing of the writ petition is as follows: