(1.) Both the writ petitions being inter-linked, heard together and shall be governed by this common decision.
(2.) In W.P.No.2348 of 2002, the petitioner has prayed for issuing writ of certiorari for quashing the order dated 5.10.2000 issued in Ref.No.E3-1/94 (PS)by the University Grants Commission, the first respondent and further for quashing the order issued by the Gandhigram Rural Institute, dated 7.1.2002 in Ref.No.435/Est.2/2001-2002/4301.
(3.) Prayer in the connected W.P.No.2349 of 2002 is to quash the order passed by Gandhigram Rural Institute, dated 2.1.2002 in Ref.No.435/Est.2/2001-2002/4231.