- (1.) Both the writ petitions have been taken up together, as common issues are involved in both the writ petitions and with the consent of both the parties are heard together and are being disposed of by this common order.
(2.) In W.P. (S) No. 6212 of 2009, the petitioner has inter alia prayed for quashing memo no. 4482 dated 10.12.2007 whereby the petitioner was awarded punishment of dismissal from services and also for quashing of appellate order dated 23.03.2011, whereby the order passed by the disciplinary authority has been confirmed.
(3.) The petitioner, in W.P. (S) No. 6313 of 2009, has inter alia prayed for quashing memo no. 4483 dated 10.12.2007 whereby the petitioner was awarded punishment of dismissal from services.;