- (1.) By order dated January 7, 2002 this writ petition was admitted only regarding its prayer (d). The petitioner abandoned other prayers.
(2.) Prayer (d) of the writ petition reads as follows: "A Writ in the nature of prohibition prohibiting the respondents in (sic) withholding payment of subsistence allowance on the basis of revision of pay".
(3.) I find that while arguing this case, learned advocates were oblivious of the order dated January 7, 2002. At the time of preparation of the judgment it has come to my notice from the records of the case.;