Mukherjee, J. - (1.) Two applications under Article 226 of the Constitution of India (hereinafter referred to as "the said writ petitions") were heard analogously by the Hon'ble Single Judge. His Lordship disposed of both the said writ petitions by a common judgment, which has been impugned by filing these two appeals.
(2.) The writ petition No. 27 of 2008 is filed by Shajari T. Oommen (Oommen in short) and writ petition No. 93 of 2008 is filed by Government Employees' Joint Co-ordination Committee.
(3.) On January 07, 1987 Oommen, who holds a degree in civil engineering, is appointed as a Junior Engineer under the Andaman Public Works Department (APWD in short).;