MANJUNATHA SHESHADRI, S/O G M SHESHADRI Vs. CENTRAL RECRUITMENT AND PROMOTION DEPARTMENT; STATE BANK OF MYSORE AND ORS

JUDGEMENT

(1.) W.P. No. 4732/2010 is filed by the petitioner for a writ to hold that, the medical fitness certificates dated 04.09.2008, 12.12.2008 and 02.03.2009 are irregular and invalid, further to direct the respondent Nos. 1 & 2 to confirm appointment of petitioner and to extend consequential benefits.

(2.) The petitioner in W.P. No.19438/2009 has prayed for a writ in the nature of certiorari to quash the order dated 21.04.2009 Annexure-N issued by the Commissioner for Persons with Disabilities.

(3.) These two writ petitions are between the same parties. In this order for convenience, the status of the parties is referred to in their rank as per W.P. No.19438/2009.