(1.) WP(C) Nos.13676/08 and 26091/08, filed before this Court, were heard and dismissed by the learned Single Judge, by a common Judgment dated 03.10.2008. The points raised in both the Writ Petitions were identical and therefore, they were heard and disposed of together. Against the Judgment in WP(C) No.13676/08, the petitioner therein preferred Writ Appeal No.2400/08. The said appeal was dismissed by a Division Bench of this Court by a detailed Judgment dated 21.05.2009. The present appeal is filed against the Judgment in the connected Writ Petition No.26091/08. The Judgment in WA No.2400/08 squarely covers this appeal also. Accordingly, this Writ Appeal is also dismissed.