MALLIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition under Arts.226 and 227 of the Constitution of India, the petitioner has sought for the issue of a writ of certiorari quashing the entire proceedings ending with the dismissal order marked at Ext.'F'.

(2.) This writ petition and another writ petition viz., WP.No.1920 of 1976 were posted together for hearing on the ground that they gave rise to common questions of law in so far as it relates to the constitutionality of Act No.28 of 1969.

(3.) The contentions in WP.No.1920 of 1976 mainly rests upon the Constitutionality of the Act. It is therefore separated from this case and to be heard separately.