K. JAYAKUMAR Vs. SECRETARY HOME-DEPARTMENT

JUDGEMENT

(1.) By this common Judgment both the Writ Appeal and the Writ Petition are being disposed.

(2.) The appellant is also the petitioner in W.P.No.16181 of 2015. The appellant is aggrieved by the impugned order dated 09.02.2015 passed by the Learned Single Judge in W.P.No.31472 of 2012.

(3.) In W.P.No.16181 of 2015 the appellant in W.A.No.1567 of 2015 has also challenged the impugned order of the 3rd respondent in Execution Order No.1277/Aaa/07 dated 23.06.2007.