JHAKARI RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents.

(2.) Since both the writ applications involve the issue of forfeiture of pension of petitioner, with the consent of the parties both the writ applications have been heard together and are being disposed of by this common judgment.

(3.) These are the 3rd and 4th writ applications involving the issue of forfeiture of pension.