In both the appeals the judgments of the Delhi High Court are under challenge Appeal arising out of SLP Civil No of is against Judgment dated passed in Writ Petition ... Civil No of Appeal arising out of SLP Civil No of is against Judgment dated passed in Writ Petition Civil No of Since both these appeals raise the same question of law they can be disposed of by a common judgment It may be stated here that while issuing notice this Court has stayed the orders impugned in both the appeals