- (1.) Leave granted in all the special leave petitions.
(2.) How public appointments to be made, whether Lokayukt constituted under the M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 has jurisdiction to go into the appointment of employees of the M.P. State Cooperative Bank and whether 60 clerks-cum-typists appointed by the said Bank were in accordance with the service rules are the questions to be decided in these appeals
(3.) The Madhya Pradesh State Cooperative Bank Ltd., through its Managing Director challenges the order dated 19.04.2006 passed by the Division Bench of High Court of Madhya Pradesh at Jabalpur in Writ Petition No. 1421 of 2005, by way of Special Leave Petition No. 12236 of 2006 before this Court. Questioning the very same order, some of the writ petitioners, numbering 26, who earlier approached the High Court, filed Special Leave Petition No. 19499 of 2006 before this Court. The other writ petitioners, numbering 27, who also agitated the matter before the High Court questioning certain directions filed another special leave petition No. 3979 of 2007 before this Court. Inasmuch as the issues raised and challenge in all these petitions relate to the very same order of the High Court and are interconnected, they are being disposed of by the following common judgment.;