- (1.) Same Order as in SLP. (C) No. 3867/86 dated 21.8 86.
(2.) Special leave is granted subject to the condition that the appellant will reinstate in service the workmen-respondents who will be reinstated regardless of decision in the appeals. Preparation of the appeals record is dispensed with. The appeals will be heard on present SLP paper books. Additional documents, if any, may be filed within three weekes from today.;