KIRAN BUDKULEY Vs. GOA UNIVERSITY

JUDGEMENT

(1.) Rule in both the writ petitions. By consent, rule is made returnable forthwith and heard finally.

(2.) Although the impugned actions against the petitioners in the above writ petitions have been taken for different reasons, they arise out of similar set of facts and require the consideration of a common notification. It would be convenient, therefore, to dispose of both the writ petitions by this common order.

(3.) We will first deal with Writ Petition No. 825/2009.