RAJWATI DEVI Vs. JOINT DIRECTOR CONSOLIDATION GOVT OF BIHAR

JUDGEMENT

(1.) Both these writ petitions involving common question of law and fact were heard together, with the consent of the parties, and are being disposed of by this common judgment.

(2.) In C.W.J.C. No. 5151 of 1987, the petitioners have prayed for issuance of a writ of certiorari for quashing of an order dt. 24/6-4-1987 as contained in Annexure-3 to the writ petition passed in Revision Case No. 3605 of 1986 and 75 of 1987.

(3.) In C.W.J.C. No. 5152 of 1987 the petitioners have prayed for issuance of a writ of certiorari for quashing of the self-same order but the same is contained in Annexure-2 thereto.