D D A Vs. NAND ROOP SEHRAWAT

JUDGEMENT

(1.) Admit. With the consent of the learned Counsel for parties, these appeals are taken up for final hearing.

(2.) Since the facts of these two appeals being LPA No. 345/2006 and LPA No. 346/2006 are almost identical both the appeal are being disposed of by a common judgment.

(3.) These appeals challenge the impugned judgment dated 22nd September, 2005 delivered by the learned Single Judge in which by a common order the writ petitions of the respondents/original writ petitioners were allowed with the following directions: