UNION OF INDIA Vs. MRIGANK

JUDGEMENT

(1.) Admit LPA Nos. 240/99, 241/99 and 242/99. Rule DB in CW No. 3742/99.

(2.) By this decision, we are disposing of a batch of three appeals under Clause X of the Letters Patent and one writ petition under Article 226 of the Constitution. Since there was some urgency in these matters, they were taken up for final disposal at the admission stage itself, with the consent of learned Counsel for the parties.

(3.) For the sake of convenience, the respondents in the appeals and the writ petitioners are hereinafter referred to as the petitioners.