- (1.) Civil Appeal Nos. 7934-35 are allowed and the impugned judgment of the High Court is set aside to the extent indicated in the signed order.
(2.) Civil Appeal No. 3836/2005 is dismissed as having become infructuous in terms of the signed order.
(3.) These Appeals have been filed against the judgment of the Orissa High Court dated 08th October, 2004 passed in Writ Petition Nos. 7230 of 2003 and 2551 of 2003.;