M RATHINASWAMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) These appeals by special leave have been filed against the impugned judgments dated 10.9.2005 and 27.02.2008 in Writ Petition No. 27173 of 2003 and 5022 of 2008 respectively, of the High Court of Judicature at Madras.

(3.) Since common questions of law and fact are involved in both these appeals they are being disposed off by a common judgment.