(1.) Heard Counsel for the parties.
(2.) Both these writ applications have been heard together, as common question has arisen for consideration, and are being disposed of by this common order.
(3.) These writ applications are directed against the orders, as contained in Annexures 23 and 15, respectively, both dated 30th September, 2002 whereby and whereunder certain punishments have been imposed upon the petitioners on conclusion of the departmental proceedings.