B. RADHAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are filed against the common final judgment and order dated 02.07.2013 of the High Court of Judicature at Madras in W.A. Nos.398 and 399 of 2013 whereby the High Court allowed the appeals filed by the respondents herein and set aside the common order dated 13.09.2010 of the learned Single Judge in W.P. Nos. 9527 and 9528 of 2006 by which the appellants' writ petitions were allowed.

(3.) In order to appreciate the issue involved in these appeals, which lie in a narrow compass, few relevant facts need mention infra.