- (1.) These appeals involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment. BACKGROUND ACT :
(2.) For the said purpose, however, we would note the fact of each matter separately. CIVIL APPEAL NO. 884 OF 2002 :
(3.) The private parties, at all material times were and still are working with the Kerala Water Authority. The appellants herein are degree-holders whereas the private respondents herein are diploma-holders. The said respondents acquired the qualification of AMIE Part-A and Part-B which is said to be equivalent to the degree while they were in service.;