Abhay Manohar Sapre, J. - (1.) S.L.P(C)No. .(D.No.31403 of 2017) are directed against the final judgment and order dated 09.11.2016 passed by the High Court of Karnataka at Bengaluru in W.A. Nos. 899/2016 and 982-987 of 2016 whereby the High Court dismissed the appeals filed by the appellant herein and, in consequence, upheld the judgment dated 10.03.2016 of the Single Judge in W.P.Nos.38868-38874/2015 which had allowed the writ petitions filed by the respondents herein.
(2.) So far as S.L.P.(C)No .. (D.No.30522/2017) are concerned, these are] directed against the final judgment and order dated 20.10.2016 passed by the Division Bench of the High Court of Karnataka in W.A. Nos. 6829-6830 of 2013 which arise out of the order dated 10.10.2013 of the Single Judge passed in writ petition Nos.27994/2001 and 18756/2001.
(3.) Leave granted.;