K SREE HARIHARA MURTHY Vs. UNION OF INDIA

JUDGEMENT

(1.) Since both the petitions are between the same parties and as both the petitions involve common facts, with the consent of the counsel for both the parties, taken up for final disposal.

(2.) Writ Petition No.106076/2019, is filed praying to quash Annexure-D dated 06.02.2019 by which the petitioner is posted from GE(I ) Belgaum, to No.3. Training Centre, MEG & Centre, Bangalore, till the disposal of the case before the High Court.

(3.) Writ Petition No.111551/2017, is filed praying to quash Annexure-K dated 17.11.2017 by which the petitioner is posted from GE(I ) Belgaum to 4 Engr. Regiment, which is said to be a placed near Calcutta.