- (1.) Leave granted.
(2.) Heard learned counsel for the parties at length.
(3.) The appellant-corporation on 5/1/1989 passed an order invoking Rule 23 (vi) (E) of the Hindustan Paper Corporation Conduct, Discipline and Appeal Rules (hereinafter called "the Rules"). That order was to the effect that the first respondent herein must be deemed to have lost his lien on his appointment with the Corporation/mill.;