A THANGAVELU Vs. APPEALS COMMITTEE

JUDGEMENT

(1.) THE petitioner is common in both these Writ Petitions.

(2.) IN W. P. No. 19769 of 2001, the petitioner seeks to challenge the order of the Appellate Authority, Coimbatore City Municipal Corporation dated 17-9-2001, in and by which, the petitioner's appeal against the order of punishment of dismissal came to be rejected.

(3.) IN W. P. No. 35667 of 2002, the petitioner seeks to challenge the initial order of dismissal dated 31-12-1999.