REMEDIOS E.A. RODRIGUES AND OTHERS Vs. M/S. GOA SHIPYARD LIMITED, A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 THROUGH ITS COMPANY SECRETARY AND ANOTHER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the learned counsel for the parties, these petitions are taken up for final hearing at the stage of admission.

(2.) In all these petitions the challenge to the issuance of the impugned Notification being identical, all these petitions can be decided finally by this Judgment.

(3.) In view of the limited challenge, which is raised in the present petitions, it is not necessary to advert to the facts in each case in detail. Facts, as are necessary for the decision of these petitions, are stated hereunder:-