A NISHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Mr.V.Rajasekaran, learned Special Government Pleader takes notice on behalf of the respondents 1 to 3 in both writ petitions.

(2.) By consent, these main writ petitions are itself taken for final disposal.

(3.) Considering the limited scope of the prayer, notice to the 4th respondent in both writ petitions is not necessary.