- (1.)SLP(C) No. 9211/2007:
We have carefully gone through the judgment and order passed by the High Court of Madras in Writ Petition No. 30712 of 2006, dated 16.11.2006. We fully agree with the reasoning and conclusion arrived Upon therein and, therefore, we confirm the order passed by the High Court and reject the Special Leave Petition.

SLP(C) Nos. 2327-2330/2008:

We have carefully gone through the judgment and order passed by the High Court of Punjab and Haryana at Chandigarh in C.W.P. No. 10864 of 2007, C.W.P. No. 20377 of 2006, C.W.P. No. 4929 of 2006 and C.W.P. No. 12602 of 2007, dated 21.09.2007. We fully agree with the reasoning and the conclusion reached therein and, therefore, we confirm the order passed by the High Court and reject the Special Leave Petitions.

SLP(C) Nos. 16387-16388/2009:

(2.)We have carefully gone through the judgment and order passed by the High Court of Judicature for Rajasthan in C.B. Civil Writ Petition No. 7426 of 2007 and in D.B. Civil Writ Petition No. 8857 of 2007, dated 19.8.2008. We fully agree with the reasoning and the conclusion reached therein and, therefore, we confirm the order passed by the High Court and reject the Special Leave Petitions.
T.C.(C) No. 47/2014:

The Transferred Case is allowed, in terms of the signed order.