D.D. VASHISTHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These three writ petitions raise common questions of law and fact and therefore they were clubbed and heard together and are being decided by this common judgment.

(2.) Shri Shiv Charan Gupta, learned Counsel for petitioner D.D. Vashistha (in SBCWP 5993/1997) at the outset submitted that Shri D.D. Vashistha has during the pendency of writ petition expired and his legal representatives have been brought on record who have substituted themselves for him as petitioners to pursue the present writ petition. Therefore, wherever hereinafter reference is made to petitioner in this judgment, it should be understood to mean original writ petitioner Shri D.D. Vashistha.

(3.) State of Rajasthan and another have come up in writ petition No.2/1993 challenging judgment dated 06.02.1992 of Rajasthan Civil Services Appellate Tribunal, Rajasthan, Jaipur, (for short, 'the Tribunal') in Appeal No.281/1987, filed by D.D. Vashistha, which was allowed. Prahlad B. Chhablani has also questioned validity of very same judgment dated 06.02.1992 of the Tribunal, although for different reasons, on apprehension that he may be adversely affected by implementation thereof.