UNION TERRITORY, CHANDIGARH Vs. VIPIN KUMAR

JUDGEMENT

(1.) This appeal and the other connected appeals No. 782 to 787 all of 1993 involve common question of law and fact and hence have been decided by a common judgment.

(2.) Civil Writ Petition Nos. 9248, 9235, 9438, 9698, 9784, 10248 and 10308 all of 1993 were decided by the learned Single Judge by a common judgment dated September 3, 1993.

(3.) The learned counsel for the appellants and respondents in all the appeals agree that writ petition No. 9248 of 1993, out of which LPA No. 765 of 1993 arises, be treated as the leading case, and consequently the facts, of this writ petition are being numerated hereinafter.