Surinder Singh Nijjar, J. - (1.) Leave granted.
(2.) By this judgment, we shall dispose of the above three appeals as the facts and the legal issues involved in all the appeals are common. The writ petitioners before the High Court have been impleaded as respondent No. 1 before this Court.
(3.) The appellant herein, TANMAG, is a company fully owned by the Government of Tamil Nadu. By G.O.Ms. No. 41 Industries Department, dated 10.1.1979, it was decided to implement the policy decision taken by the Government of Tamil Nadu to reserve the mineral prone areas of magnesite for State exploitation. TANMAG was accordingly formed for implementing the policy. It is the common case of the parties that the respondents were duly selected and appointed, on the respective posts, in the aforesaid company. They were appointed as Assistant Project Engineer (Mechanical), Junior Foreman (Mechanical) and Deputy Manager (Mechanical) respectively by orders dated 12.9.1983, 23.11.1988 and 18.8.1989. At the time of joining, the respondents executed bonds to serve in TANMAG for a minimum period of three years. The TANMAG confirmed the services of the respondents through its proceedings dated 25.10.1985, 30.4.1991 and 24.8.1989 respectively. The respondents were paid the revised pay by the TANMAG as per the Pay Commission's recommendations made by the Government of Tamil Nadu.;