- (1.) The order of the High Court allowing the writ petition and directing reinstatement with full consequential benefits is dated May 20, 1999,
(2.) The SLP has been dismissed on April 10, 2000.
(3.) The order of the Government dated January 13, 2000 states that the respondent has been reinstated. It does not, of course, deal with 10 consequential benefits.;