JUDGEMENT
S.S. Shinde, J. -
(1.)Rule. Rule made returnable forthwith and heard finally with the consent of the learned counsel appearing for the parties.
(2.)Both these Petitions under Article 226 of the Constitution of India, have been filed with following substantive prayers:
"(B) Rule may kindly be made absolute by issuance of appropriate Writ or any other order or direction in the like nature thereby quashing and setting aside the impugned order/notice dated 28.9.2018 issued by Respondent No.4.
(C) Rule may kindly be made absolute by issuance of writ of Mandamus or any other appropriate writ, order or direction in the like nature to direct respondents to consider the application of the petitioner in accordance with the contemporary policy."
(3.)The issue raised in both these Petitions is same and similar and, therefore both these Petitions are being disposed of by this Common Judgment and order.
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