E.KAVITHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned Additional Government Pleader appearing for the respondents 1 to 3, the learned Standing Counsel appearing for the fourth respondent, the learned Standing Counsel appearing for the fifth respondent and the learned Standing Counsel appearing for the sixth respondent.

(2.) Since the issue involved in these 2 Writ Petitions is one and the same, they are disposed of by a common order.

(3.) On careful perusal of the materials available on record, the following admitted facts emerges for consideration in these Writ Petitions: