(1.) Leave granted in S.L.P. (C) No. 17422 of 1995.
(2.) Applications for impleadment in C. A. Nos. 124-125/96 are allowed.
(3.) The respondents in these appeals were, at the material time, in the Reserved Trained Pool of Posts and Telegraphs Department, Government of India. After the bifurcation of the two departments in the year 1988 the respondents continued in the Reserved Trained Pool of their respective departments.