S. B. Sinha, J. - (1.) Leave granted in both the special leave petitions.
(2.) These appeals arising out of a common judgment and order dated 30-12-2004 passed by the High Court of Madras in C.M.A. Nos. 3188 and 3223 of 2004, were taken up for hearing together and are being disposed of by this common judgment.
(3.) The factual matrix of the matter, however, would be noticed from Civil Appeal arising out of S.L.P. (Civil) No.5260 of 2005.;