- (1.) Heard the counsel for the parties.
(2.) Leave granted.
(3.) This appeal is preferred against an interlocutory order dated 30/5/1994 made by the Delhi high court in Civil Writ Petition No. 2112 of 1994. By means of the impugned order the high court has stayed the operation of clause (iii) of para 2 of the circular dated 19-4-1994.;