L YESUMARIAN Vs. S SARAVANAN

JUDGEMENT

(1.) In view of the common issues involved both in the writ appeals and in the writ petitions, they have been taken up together for final disposal and a common judgment is passed.

(2.) The brief facts leading to the filing of the writ appeals as well as the writ petitions are as follows:

(3.) We have heard the submissions made on either side.