NARSINGH SHUKLA BHARAT MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) - Both these matters involving common questions of fact ard law were heard together and are being disposed of by this common judgment.

(2.) However, the fact relating to both the writ application would be noticed separately.

(3.) In CWJC No. 8367 of 1991 the petitioner thereof has prayed for quashing of an order dated 10-5-1991 whereby his claim for being treated as Headmaster of High School as contained in Annexure-6 to the writ application has been rejected.