- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) These appeals by special leave arise from the Order of the Andhra Pradesh Administrative Tribunal, made on June 5, 1996 in O. A. No. 1224/96 and Order made on 19-8-1996 in Review M. A. No. 2039/96 in O.A. No. 1224/96.;