(1.) The petitioners in both the petitions have sought for certiorari to quash the order of respondent No.2 in the first case bearing No.KSLA/46/ADM-2010 dated 15.06.2010 (Annexure-A) and in the second case bearing No.KSLA/45/ADM-2020 dated 15.06.2010 (Annexure-A) and consequently have sought for a mandamus directing the respondents to confirm the order of appointment of the petitioners and to allow the petitioners to join their post.
(2.) The facts leading to the case are that:
(3.) Sri. B. V. Somapur, learned counsel for the petitioners in both the matters submits that,