(1.) The applicants have alleged the violation of order dtd. 19/12/2016 passed by this Court in Writ-C No.24775 of 1990 which was allowed by this Court along with with Writ-C No.21643 of 1990. Relevant extract of the order dtd. 19/12/2016 is reproduced here-in-below:-
(2.) This Court on 21/8/2019 passed a detailed order, which is reproduced here-in- below:-
(3.) Thereafter on 27/4/2022, this Court passed the following order:-