KAUSHLENDRA SINGH Vs. D.D.C.

JUDGEMENT

(1.) As Writ-B Nos. 42910 of 1992 and 36376 of 1992 arise out of the same consolidation proceedings, therefore they were connected by order of this Court and have been heard together and are being decided through a common judgement.

(2.) The respondent Nos. 4 and 5 in Writ-B No. 36376 of 1992 are petitioners in Writ-B No. 42910 of 1992 and will hereinafter be referred as respondents and the petitioners in Writ-B No. 36376 of 1992 are respondent Nos. 4 to 8 in Writ-B No. 42910 of 1992 and will be referred as petitioners in the present judgement.

(3.) Heard Sri H.M.B.Sinha and Sri Manish Kumar Nigam for the petitioners as well as Sri H.N.Tripathi for the respondents. Written arguments were also filed by the counsel for the parties which are part of the records.