- (1.) Heard finally with the consent of learned counsel for the parties.
(2.) In both the intra Court appeals similar facts and questions of law are involved, therefore, they were heard together and are being disposed off by this common judgment.
(3.) Appellant, Nand Kishore Parashar filed S.B. Civil Writ Petition No. 6735/2008, which was dismissed by the Single Bench vide order dated 29th July, 2008. Being aggrieved with the same, he has preferred D.B. Civil Special Appeal(Writ) No. 1388/2008.;