S.H. Kapadia, J. - (1.) Leave granted.
(2.) These appeals are directed against two sets of orders passed by the High Court of Allahabad, both, dated 30.01.2003 dismissing CMWP No.9951 of 2002 filed by State of U.P. and simultaneously allowing CMWP No.41586 of 1999 filed by the respondent herein, directing payment of all consequential benefits, as if the order of punishment dated 19.4.1993 had not been passed, with interest @ 10% per annum.
(3.) The relevant facts giving rise to these appeals are necessary to be recapitulated.;