- (1.) (Before Anil R. Dave, J. Chelameswar and A.K. Sikri, JJ.) Looking at the facts of these cases, we are of the view that we should not entertain these petitions at this stage as they are premature. Needless to say that it would be open to the petitioners to approach this Court at an appropriate stage and make all submissions on merits as the petitions have been disposed of as premature. The writ petitions are disposed of with the above observations. Order dated 11-3-2015 (Before ANIL R. DAVE, J. CHELAMESWAR AND MADAN B. LOKUR, JJ.) TP (C) No. 391 of 2015
(2.) Issue notice, returnable on 17-3-2015. Mr B.V. Balaram Das, learned counsel, accepts notice on behalf of the Union of India. In view of the fact that the matter involving the same issue is pending before the High Court of Madras, we direct that there shall be stay of further proceedings in Writ Petition (MD) No. 69 of 2015 titled as Y. Krishnan v. Union of India pending before the High Court of Judicature of Madras, Bench at Madurai and the abovesaid matter shall not be taken up for hearing by the High Court till further orders.
(3.) List all the matters on 17-3-2015 at 10.30 a.m. (for whole day). Order dated 7-4-2015 (Before ANIL R. DAVE, J. CHELAMESWAR AND MADAN B. LOKUR, JJ.) The Order of the Court was delivered by ANIL R. DAVE.;