- (1.) BHARATI Sapru, J. Heard learned Counsel for the petitioner and the learned standing Counsel for the respondents.
(2.) THE writ petition No. 5545 of 1993 was filed with the below- noted prayer: " (a) issue a writ, order or direction in the nature of mandamus commanding the respondent No. 3 not to interfere in the work of the petitioner as Chalchitra Chalak (Projectionist) and pay the salary with all dues to the petitioner from 1-3-1992; (b) issue any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. (c) award costs of this petition to the petitioner. " In this writ petition, this Court had passed an interim order on 11-2-1993 stating that "if the services of the petitioner have not already been terminated and he has been placed under suspension, the respondents shall not interfere with his working as Chalchitra Chalak, except in accordance with law and shall also pay him the salary. " The writ petition No. 7842 of 2002 was filed by the petitioner with the below-noted prayer: " (1) issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 23-10- 2001 (Annexure 12) passed by respondent No. 3. (2) issue any other writ order or direction in the nature of writ as this Hon'ble Court may deem fit and proper according to facts and circumstances of the case. (3) award the costs of the petition to the petitioner. "
(3.) IN the writ petition No. 7842 of 2002, this Court directed to put up this case with writ petition No. 5545 of 1993. The pleadings have been exchanged in both the writ petitions and since facts in both these writ petitions are identical, the same are being disposed of by a common judgment.;