I.RAJENDRA PRASAD Vs. SINGRAENI COLLIERIES COMPANY

JUDGEMENT

(1.) These Writ petitions are filed for the following relief:

(2.) Since the facts of the case and the issue involved in both these Writ Petitions are identical, these Writ Petitions are taken up together and are being disposed of by this common order.

(3.) For convenience, the facts in W.P.No.10147 of 2017 are discussed hereunder: