RAJEEV DHAWAN Vs. CPIO, (SH. N. JAYARAMAN)

JUDGEMENT

(1.) PRESENT letters patent appeal has been filed challenging the judgment and order dated 12th October, 2011 passed by learned Single Judge whereby appellant's writ petition being W.P.(C) 4149/2011 was dismissed by a common order. It is pertinent to mention that by virtue of the impugned order dated 12th October, 2011, appellant's three writ petitions were dismissed.

(2.) AT the outset, learned counsel for respondents stated that the present appeal had to be disposed of in accordance with the judgment and order dated 16th April, 2013 passed by another Division Bench of this Court whereby appellant's appeal being LPA No. 1043/2011 arising out of the same impugned order dated 12th October, 2011 had been dismissed. The relief sought by the appellant in W.P.(C) 2529/2011 out of which LPA No. 1043/2011 arose reads as under: -

(3.) HOWEVER , on a perusal of the paper book we find that even in W.P.(C) 4149/2011, the appellant/petitioner had prayed for similar reliefs. The relief sought in W.P.(C) 4149/2011 are reproduced hereinbelow: -