SHIRAJ AYUB SHAIKH Vs. DIVISIONAL CONTROLLER & ANR.

JUDGEMENT

(1.) Both the appeals are admitted. Mr. G.M. Joshi, learned advocate waives service of notice of admission on behalf of the respondent Corporation in both the appeals.

(2.) In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, present appeals are taken up for final hearing today.

(3.) As both these appeals arise out of the impugned common judgement and order passed by the learned Single Judge, both the appeals are decided and disposed of by this common judgement and order.