MANAGING DIRECTOR Vs. KONDURU PADMAVATHI

JUDGEMENT

(1.) W.A.No.172 of 2019is preferred against a judgment and order dtd. 29/4/2014 passed by a learned single Judge in W.P.No.24548 of 2006, whereby the learned Judge, relying upon the decision of the Hon'ble Supreme Court in the case of Pune Municipal Corporation v. Harakchand Misirimal Solanki,reported in (2014) 3 SCC 183, allowed the writ petition holding and directing as follows:

(2.) W.A.No.167 of 2019 is preferred against a judgment and order dtd. 29/4/2014 passed in W.P.No.24547 of 2006, disposing of the writ petition in similar terms as in W.P.No.24548 of 2006.

(3.) Learned counsel for the parties submit that the issue involved in both the writ petitions is same and for the purpose of disposal of the appeals, they are relying on the factual matrix as presented in W.P.No.24548 of 2006.