Thakker, J. - (1.) Leave granted in Special Leave Petition (Civil) Nos. 22648 of 2002 and 23615-23616 of 2002.
(2.) In the present group of matters, common questions of fact and law have been raised by the parties. It is, therefore, appropriate to decide all the matters by a common judgment.
(3.) To appreciate the controversy raised and questions agitated in these matters, few relevant facts in the first matter, i.e. Civil Appeal No. 5327 of 2002 may be stated. The appeal arises out of a judgment and order dated May 14, 2002 passed by the High Court of Madhya Pradesh at Jabalpur in Writ Petition No. 3531 of 2001.;