A.K.RAJPRIAM Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) This common order will dispose of these two writ petitions.

(2.) In this common order 'W.P.(MD)No.12763 of 2018' shall be referred to as 'I Writ Petition' and 'W.P.(MD)No.12769 of 2018' shall be referred to as 'II Writ Petition' for the sake of convenience and clarity. To be noted, this is based on the sequence in which numbers have been assigned to the two writ petitions.

(3.) Mr.B.Saravanan, learned Counsel on record for writ petitioners in both writ petitions and Ms.S.Srimathy, learned Special Government Pleader on behalf of both respondents in both writ petitions are before this Court.