UNION OF INDIA Vs. P. MAHADEVAYYA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Since the common issues of law and facts arise in these matters, it is only appropriate that all these petitions are disposed of by common judgment and order. Learned counsel for the parties agreed to adoption of such a course of action.

(3.) In all these writ petitions except Writ Petition No. 2603 of 2007, the petitioners are Union of India (UOI), Security Printing and Minting Corporation of India Ltd. (SPMC), India Security Press (ISP), Currency Note Press (CNP).