- (1.) Heard Mr. T.S. Doabia, learned senior counsel for the Union of India, and Ms. Kamini Jaiswal, learned counsel appearing for the Union Territory of Chandigarh. None appears on behalf of the principal respondents-Dr. Jai Dev Wig and Dr. M.S. Sekhon.
(2.) The challenge in these appeals is to the orders dated 7.8.1998 in CWP No. 12360-C/1998 and 8.7.1999 in CWP 6169-C/1998 passed by the High Court of Punjab and Haryana at Chandigarh.
(3.) Despite receipt of notice, principal respondents-Dr. Jai Dev Wig and Dr. M.S. Sekhon are not represented either by themselves or by a counsel. It was contended that by this time they might have retired from service.;