- (1.) HEARD learned counsel for the parties.
(2.) IT appears that there is apparent conflict in two three-Judges' Bench judgements of this Court in the cases of Rajasthan State Road Transport Corporation and Another v. Krishna Kant and Others, 1995 (5) SCC 75 and Rajasthan SRTC and Others v. Khandarmal, 2006 (1) SCC 59. Let the appeals be placed before Hon'ble the Chief Justice of India for placing the matters before a larger Bench.;