LAWS(BANG)-2013-3-1

SHAHEBA KHATUN Vs. GOVERNMENT OF BANGLADESH

Decided On March 14, 2013
Shaheba Khatun Appellant
V/S
Government Of Bangladesh Respondents

JUDGEMENT

(1.) These two writ petitions have been heard together, and are being disposed of by one judgment inasmuch as common questions of law and facts are involved in the cases.