S.MEHDI ISPAHANI Vs. MEMBER SECRETARY

JUDGEMENT

(1.) These two writ petitions present a common issue. Hence, they are disposed by way of this common order.

(2.) The issues that are presented are:

(3.) I heard Mr.A.E.Ravichandran for the petitioners in W.P.No.1183 of 2026, Mr.S.Thiruvengadam for the petitioner in W.P.No.6888 of 2026 and Mr.P.Kumaresan, learned Additional Advocate General assisted by Mr.B.Sanjay Balachandran for CMDA representing respondents in both cases.