SURESH PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) THESE two Writ Applications have been filed by the same petitioner and the relief prayed in both the Writ Applications are interconnected, as such applications are heard analogous and being finally decided by a common Order.

(3.) I .A. No. 2629 of 2006 was filed by the petitioner for amending the prayer and the amended prayer is for quashing of the Government Resolution, dated 5.3.2005, awarding punishment of deduction of 5% pension for two years from the pension of the petitioner.