- (1.)BOTH these appeals are filed against the same judgment and hence they were heard together and are being disposed of by this common judgment.
(2.)THE writ appeals arise from W. P. No. 1469/2002. The appellant in W. A. No. 2986/2005 is the petitioner in the writ petition. The appellants in W. A. No. 3161/2005 are the respondents in the writ petition.
(3.)THE challenge in the writ petition was against the orders dated 7-10-2001 and 27-2-2002 produced as Annexures-'a' and 'k'. As per Annexures-'a', the petitioner Basavaraj who is a constable in the Border Security Force was dismissed from service with effect from 7-10-2001. As per Annexures-'k' order, the statutory petition filed by the writ petitioner against the dismissal from service was rejected.