NATIONAL INSTITUTE OF TECHNOLOGY Vs. P.RAVI KUMAR

JUDGEMENT

(1.) Since the issue involved in both the writ appeals is one and the same, they are being heard together and disposed of by way of this common judgment.

(2.) Aggrieved by the common order dtd. 16/9/2024 passed in W.P.Nos.13687 & 12715 of 2024 by the learned Single Judge, the present writ appeals have been filed.

(3.) Heard Sri T.Mahender Rao, learned Standing Counsel appearing for the appellants-National Institute of Technology, Sri A.Raghuram Mahadev, learned counsel appearing for the 1st respondent in W.A.No.1278 of 2024, Sri M.Srikanth, learned counsel appearing for the 1st respondent in W.A.No.1279 of 2024, and learned Deputy Solicitor General of India appearing for respondent No.3 in both the writ appeals.