THE DIVISIONAL MANAGER Vs. N.V. JAYALAKSHMI

JUDGEMENT

(1.) THOUGH these appeals are coming on for admission, with the consent of both the Counsel, they are taken up for final disposal.

(2.) THE brief facts which gave rise to these appeals are as under:

(3.) UPON hearing both the learned Counsel and upon consideration of the material on record, the following points would arise for my consideration: