AMAR NATH Vs. D. D. C.

JUDGEMENT

(1.) Heard Sri P. V. Chaudhary, learned counsel for the petitioners, Sri Hemant Kumar Pandey, learned Standing Counsel for the State and Sri Narendra Gupta, learned counsel for the private respondents.

(2.) During the pendency of the present writ petition, the respondent Nos. 3, 4, 5 and 6 had died and their legal heirs/representatives have been substituted (hereinafter referred to as the respondents)

(3.) The present writ petition has been preferred against the impugned appellate order dtd. 18/8/1993 as well as impugned revisional order dtd. 14/1/1988.