SHANE FRANCISCO DIAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The learned counsel for the parties agree that both these petitions involve substantially common issues of law and fact and therefore, the same may be disposed of by a common Judgment and Order. Accordingly, both these petitions are taken up for disposal by a common Judgment and Order, but by treating Writ Petition No.245/2018 as the lead petition, for the sake of convenience.

(3.) Writ Petition No.1187 of 2018 was also tagged along with these two petitions. However, Mr. A.P. Wachasundar, special counsel for respondent no.2 points out that there may be some difference on the factual aspects. Accordingly, Writ Petition No.1187 of 2018 is now detagged and will be dealt with separately.