LAWS(GJH)-2020-9-778

ADMINISTRATIVE OFFICER Vs. ANSARI SHAFURA MEHMOODHASAN

Decided On September 02, 2020
ADMINISTRATIVE OFFICER Appellant
V/S
Ansari Shafura Mehmoodhasan Respondents

JUDGEMENT

(1.) As both the captioned appeals arise from a selfsame judgement and order passed by a learned Single Judge of this Court and the parties are also the same, those were heard analogously and are being disposed of by this common order.

(2.) For the sake of convenience, we first take up the Letters Patent Appeal No.485 of 2020.

(3.) This appeal under Clause 15 of the Letters Patent is at the instance of the original respondent No.3 of a writ application and is directed against the judgement and order passed by a learned Single Judge dated 31st July 2019 in the Special Civil Application No.7858 of 2018 filed by the respondent No.1 herein (original writ applicant), by which, the learned Single Judge allowed the writ application.