(1.) HEARD Mr. H. Ishwarlal, learned counsel appearing for the petitioners and Mr. S. Nepolean, learned G.A. appearing for the respondents. None appears for the private respondent in spite of showing name of her counsel in the cause list.
(2.) THESE two writ petitions among the same parties involving similar issues are jointly taken up for disposal by a common judgment and order.
(3.) THE State respondents also filed counter affidavit.