M. K. Mukherjee, J. - (1.) I. A. No. 2 of 1994 in S. L P. (C) No. 14944 of 1994 The application is allowed. The applicant-respondent No. 5 be transposed as petitioner No. 6. Office will amend the cause title of the petition accordingly. S. L. P. (C) Nos. 8911-12/94 with S. L P. (C) No. 14944/94
(2.) Special Leave granted.
(3.) These appeals are directed against the common judgment and order dated March 30, 1994 rendered by the Calcutta High Court disposing of a number of Letters Patent Appeals and Writ Petitions. Facts relevant for disposal of the appeals are as under.;