REGISTRAR Vs. DR. G. USHA LAVANYA

JUDGEMENT

(1.) Both these Writ Appeals are disposed of by way of common order as the issue raised in these two Appeals are one and the same.

(2.) Heard Sri V.Jagapathi, Counsel for the appellants in both the appeals, Sri S.Krishna Sharma and Sri Hari Sreedhar, Counsel for 1st respondent in W.A.No.917 of 2010 and Sri Mohammed Imran Khan, Counsel for the respondent in W.A.No.838 of 2010.

(3.) W.A.No.838 of 2010 is filed aggrieved by the orders passed by the learned Single Judge in W.P.No.156 of 2004 dt.9/9/2010. W.A.No.917 of 2010 is filed aggrieved by the orders passed by the learned Single Judge in W.P.No.11185 of 2004 dt.9/9/2010