PRINCIPAL DISTRICT JUDGE Vs. RAJESH PRANJIVAN GOR

JUDGEMENT

(1.) These appeals under Clause 15 of the Letters Patent are at the instance of the original respondent No.2 and are directed against the order dated 11.1.2016 passed by the learned Single Judge of this Court in the Special Civil Applications Nos.11539 and 11625 of 2014 respectively by which the learned Single Judge allowed both the writapplications.

(2.) The facts giving rise to these appeals may be summarized as under :-

(3.) As the learned Single Judge allowed both the writ-applications by way of common judgment and order dated 11.1.2016 passed in the Special Civil Application No.11539 of 2014 and the Special Civil Application No.11625 of 2014 respectively, both the appeals are being decided together by this common judgment.