N.SUBBIAH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) All these writ appeals are directed against the common order dated 28.02.2018, passed in W.P.(MD) Nos.19126 & 19127 of 2017 and 522 of 2018.

(2.) The petitioners in these writ petitions are Mr.P.Balamurugan, Mr.S.Udayakumar and Mr.Rajarajan. The reliefs sought for in the writ petitions were identical and since the writ petitions were disposed of by a common order, dated 28.02.2018, we have heard all the matters together and dispose of all these appeals by a common Judgment.

(3.) For the sake of convenience, the parties shall be referred to as per the ranking assigned in the writ petitions, except for the appeals filed by the private parties, who were not respondents in the writ petitions, but were permitted to file writ appeals against the order passed in the writ petitions pursuant to the leave granted by this Court.