- (1.) Delay condoned in SLP (C) 12703/2003 (CC 5872/2003).
(2.) Leave granted.
(3.) The basic issue in these two appeals relates to the scope and ambit of sub-rule (2) of Rule 10 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 (in short the 'Rules') vis-a-vis other provisions of the said Rule.;