S. C. Agrawal, J. - (1.) Leave granted.
(2.) Both these appeals raise common questions relating to appointment on compassionate grounds under the Die-in-Harness Scheme (for short 'the Scheme') framed by the Government of Manipur.
(3.) By Office Memorandum dated May 2, 1984 the Government of Manipur issued the Scheme for giving appointment to dependents of Government servants who died in harness. In paragraph (3) of the Scheme, as initially framed, it was provided: "The concession under the above scheme shall also be applicable to those dependents mentioned in (2) above in respect of those work charged employees who died in harness". By corrigendum dated May 8, 1984 Office Memorandum dated May 2, 1984 was modified and paragraph (3) was substituted by the following provisions: "The Scheme shall be applicable only to regular Government employees in a vacancy available in the department in which the deceased employee worked". ;