V.S.EKAMBARAM Vs. THE APPELLATE AUTHORITY

JUDGEMENT

(1.) The writ appeals have been filed against the common order dated 22.07.2002 passed by this Court in W.P.Nos.7353 of 1999 and W.P.No.11613 of 2000.

(2.) W.P.No.9079 of 1999 has been filed to quash the proceedings of the second respondent dated 26.03.1999 in G.A.No.60/98 confirming the order of the third respondent in G.A.No.38/96 dated 02.09.1998.

(3.) The facts leading to the filing of the writ petitions, from which the present writ appeals have arisen, are as follows: