SYED SHAFIQUE MOHSIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) SINCE both the writ petitions are connected matters and have been filed by the same petitioner, with consent of the parties, they have been heard together and are being disposed of by this common order.

(3.) IN C.W.J.C. No. 8964 of 1998 the petitioner has prayed to direct the Respondent -authorities to make payment of all pay and allowances to the petitioner for the period of suspension from 31.1.1991 to 4.1.1993 with all other consequential benefits, which was revoked in pursuance of the order of this Court in C.W.J.C. No. 2173 of 1992(R).