GOVERNMENT OF TAMIL NADU Vs. R. MURUGESAN

JUDGEMENT

(1.) The intra-Court Appeals arise out of the common order dated 11.01.2018 in W.P. Nos. 7943 to 7951 of 2013 passed by the Learned Judge of this Court. The parties are hereinafter referred to as per their description in the Writ Petition for the sake of convenience. The case particulars with reference to each of the Petitioners is shown below:-S. No. Name of the Petitioner Writ Petition Writ Appeal

(2.) The chronological sequence of events leading to the filing of these Writ Appeals are given below:-

(3.) We have heard Mrs. A. Sri Jayanthi, Learned Special Government Pleader appearing on behalf of the Respondents, Mr. S. Ramesh, Learned Counsel appearing for the Petitioners and perused the materials placed on record, apart from the pleadings of the parties.