K VENTATASUBBARAJU Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE two unnumbered W.P. SR. Nos. 75701 and 75714 of 2001 have been filed for the following reliefs respectively:

(2.) BOTH these writ petitions were posted for maintainability. I have heard the counsel for the petitioners and on notice, learned Additional Solicitor General of India and the learned Advocate General of Tamil Nadu, made their submissions.

(3.) I have heard the counsel, the Additional Solicitor General and the Advocate General and considered the matter carefully.