- (1.) Heard learned counsel for the appellants as well as learned counsel for the respondents and gone through the records.
(2.) These are two special appeals arising out of the judgment and order dated 5.2.2010 passed in Writ Petition No.1895 (S/S) of 2005 as well as the judgment and order dated 1.11.2010 passed in Writ Petition No. 985 (S/S) of 2010.
(3.) Since the questions involved in both the special appeals are similar in nature and the judgment of the learned Single Judge has been passed under the similar facts and circumstances, as such both the special appeals were connected and have been heard together and are being decided by the common judgment.;