- (1.) Aggrieved by the common judgment dated 08.08.2014 of the High Court of Kerala in O.P.(KAT) No. 239 of 2014 and O.P.(KAT) No. 112 of 2014, the unsuccessful petitioners therein preferred these two special leave petitions.
(2.) Leave granted.
(3.) The above-mentioned Original Petitions (writ petitions) were filed aggrieved by the order dated 20.02.2014 passed by the Kerala Administrative Tribunal (for short 'the Tribunal') by which the Tribunal disposed of the three original applications O.A. Nos.2395/13, 2587/13 and 58/14.;