ASHOK BHUSHAN,J. - (1.) Leave granted.
(2.) These three appeals have been filed against the common judgment of Madras High Court dated 01.04.2015 by which judgment, writ petitions filed by the appellants have been dismissed. The questions of facts and law raised in the appeals being similar all the appeals have been heard together and are being decided by this common judgment.
(3.) There are five appellants in these three appeals, who were appointed as Fast Track Judges from the Bar in the State of Tamil Nadu, consequent to creation of Fast Track Courts under the Eleventh Finance Commission Report of the Government of India. This Court vide its judgment dated 06.05.2002 in Brij Mohan Lal v. Union of India and Ors., (2002) 5 SCC 1 had issued various directions with regard to appointment and other matters pertaining to Fast Track Courts under Eleventh Finance Commission for setting up of 1734 Fast Track Courts in various States of the country.;