UNION OF INDIA Vs. COMMANDER

JUDGEMENT

(1.) These writ appeals arise out of a common order passed in Writ Petition No.9687 of 2020 connected with Writ Petition No.9688 of 2020. The parties in both the writ petitions are same.

(2.) Writ Appeal No.1348 of 2024 is filed by the respondents to set aside the order passed in Writ Petition No.9687 of 2020. Writ Appeal No.1848 of 2024 is filed by the petitioner to set aside the order passed in Writ Petition No.9688 of 2020. Writ Appeal No.1842 of 2024 is also filed by the petitioner to grant an additional prayer than what has been granted in Writ Petition No.9687 of 2020.

(3.) For the sake of convenience, parties are referred to as per their status in the writ petitions.