COMMISSIONER AND DIRECTOR OF SERICULTURE Vs. C VANAJA

JUDGEMENT

(1.) The present petitions are directed against the common order dated 04.03.2014 passed by the Tribunal whereby the Tribunal for the reasons recorded in the order has allowed certain applications.

(2.) When the matter is taken up for hearing, the learned Additional Government Advocate has brought to our notice that similar matter challenging the very common order of the Tribunal in respect of other applications were preferred before this Court in W.P.No.1884/2016 and allied matters and this Court vide order dated 21.01.2016 for the reasons recorded in the order has dismissed the petitions.

(3.) We may record that in the above referred order, this Court observed thus:-