A BAKTHAVATCHALAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE writ appeals are directed against the order of the learned single Judge made in W.P.No.6307 of 1997 dated 7.9.2006, wherein the writ petition filed by 58 employees of the Tamil Nadu Text Book Society was dismissed. W.A.No.710 of 2007 is filed by 24 employees and W.A.No.1109 of 2007 is filed by 13 other employees in the writ petition.

(2.) THE brief facts necessary for disposal of these writ appeals are as follows:

(3.) WE have considered the rival submissions made by the learned Senior Counsel appearing for the appellants as well as the learned Additional Advocate General appearing for the respondents and also perused the order passed by this Court in W.P.No.3685 of 1986 dated 12.12.1995.