P.SUGUNA RAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Since, the issue involved in both the writ petitions is one and the same, they are being disposed of by this common order.

(2.) Heard the learned counsel for the petitioners and the learned Government Advocate for the respondents and perused the records.

(3.) For ease of reference, the facts as stated in WP.No.22259 of 2019 is taken for consideration.