T.S. Thakur, J. - (1.)DELAY condoned. Leave granted.
(2.)THE points that fall for consideration in these appeals are squarely answered by our judgment delivered today in Civil Appeal arising out of SLP (C) No. 27829 of 2012 etc. etc. titled Manmohan Sharma v. State of Rajasthan and Ors.
For the reasons set out in that judgment, we dispose of these appeals on terms similar to those set out in the judgment leaving the parties to bear their own costs.