MEHER PHEROZE SETHNA Vs. PUNE CANTONMENT BOARD

JUDGEMENT

(1.) Facts and issues being identical and inter-related, both the writ petitions were heard together and are being disposed off by the present common judgment.

(2.) Writ Petition No.765 of 2020 was filed at an earlier point of time i.e., on 06.04.2018 but registered only in the year 2020. On the other hand, Writ Petition No.632 of 2019 was filed subsequently on 09.01.2019 but because of earlier registration it appears that it was filed earlier. However, learned counsel for the parties had made submissions centering on Writ Petition No.765 of 2020. Accordingly, Writ Petition No.765 of 2020 is taken as the lead case and all facts and references made in the judgment pertain to Writ Petition No.765 of 2020.

(3.) Heard Mr. Vineet B. Naik, learned senior counsel along with Mr. Sukand Kulkarni, learned counsel for the petitioners; Mr. G. P. Sharma, learned counsel for respondent Nos.1 and 2; and Mr. R. S. Apte, learned senior counsel instructed by Mr. Pravartak Pathak, learned counsel for respondent No.3.