ISHWARI PRASAD Vs. BIHAR STATE RELIGIOUS TRUST BOARD

JUDGEMENT

(1.) These writ petitions involving common question of fact and law were taken up for hearing together and are being disposed of by this common judgment.

(2.) In C.W.J.C. No. 4616 of 1987, the petitioner has prayed for issuance of a writ of certiorari for quashing of the order dated 14-9-1987 and 28-9-1987 and as contained in Annexures-6 and 7 to the writ petition.

(3.) In C.W.J.C. No. 452 of 1988, the petitioner has prayed for issuance of writ of certiorari for quashing the order dated 13-10-1987 passed by the respondent. No. 2 and as contained in Annexure-5 to the writ petition.