(1.) Mr.Hari Radhakrishnan, learned counsel on record for writ petitioner in both writ petitions and Mr.A.P.Srinivas, learned Senior Standing Counsel for Central Government on behalf of both respondents in both writ petitions are before this Court.
(2.) A common counter-affidavit has been filed by respondents in both writ petitions.
(3.) With consent of learned counsel on both sides, main writ petitions are taken up, heard out and are being disposed of.