ABDUL BAQUE Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) These appeals are directed against the judgments and orders dated 27.08.2007 and 22.10.2008 respectively passed by the High Court Division in Writ Petition Nos. 3617 2005 and 2300 of 2003 discharging the Rules.

(2.) Both the appeals involving similar questions of laws and almost identical facts having been heard together are now disposed of by this single judgment.

(3.) The facts relevant for the purpose of disposal of Civil Appeal No. 506 of 2009, in a nutshell, are: