M R THAKRAR Vs. SENIOR DIVISIONAL MANAGER

JUDGEMENT

(1.) Since these two petitions arise out of similar facts and the issues involved are also identical, the same are disposed of by this common judgment.

(2.) By way of these petitions, the petitioners have prayed for quashing and setting aside the orders passed by the respondent-authorities at Annexures-D, E and H and Annexures-D, E and F respectively to the aforesaid petitions.

(3.) This matter was heard at length on earlier occasion. Today when the matter is called out, during the course of hearing, Mr.A.K. Clerk, learned advocate for the respondent No.1 has, upon the instructions received from the officer of the respondent No.1, fairly submitted that the respondent-Corporation accepts the suggestion made by this Court and has submitted that without treating it as a precedent, if the petitioners approach the Appellate Authority, the Appellate Authority will hear the petitioners and pass appropriate orders in accordance with law.