P.C. SHEKHARAIAH Vs. UNION OF INDIA

JUDGEMENT

(1.) By consent both these appeals are heard together and disposed off by a common order.

(2.) These appeals are preferred by the appellants being not satisfied with the order passed by the learned Single Judge in writ petition Nos. 7146/2009 dtd. 9/9/2011.

(3.) Heard the learned counsel appearing for the parties. The facts leading to these appeals are as hereunder:-