ANIL R.DAVE,J. - (1.) We have heard learned counsel for the parties.
(2.) Leave granted in both the special leave petitions.
(3.) These appeals by special leave are directed against the judgments and orders dated 7.11.2009 in Writ Petition No. 2894 of 2008 and Writ Petition No. 940 of 2008 whereunder the High Court disposed of the petitions.;