- (1.) Office has submitted a report that the connected matters, being writ petition nos.38782 of 1997 and 1126 of 1999, have already been decided on 15.3.2013. In view of the fact that the connected matters have already been decided, the present writ petition has been heard.
(2.) Heard Sri V.M. Zaidi, learned senior counsel, assisted by Sri. Mohd. Shoeb Khan, appearing for the petitioner and Sri S.A. Gilani, learned counsel for the respondent nos.1 to 3 and learned Standing Counsel for the respondent nos.4 & 5.
(3.) This writ petition is directed against order of removal from service, passed against the petitioner, on 11.11.1999 and a prayer has also been made to make payment of salary to the petitioner from 11.8.1997 to 11.11.1999.;