- (1.) ORDER
(2.) WE have heard learned Counsel for the parties. WE have perused the judgment of the High court against which these Special Leave Petitions have been filed and also the scheme approved by the High court on 22/04/1987 and the report dated 7.12.87 submitted by High court to this court. WE have also perused the Writ Petition which are filed before this court. On a consideration of all aspects of the Case we feel that a scheme approved by the High court on 22/04/1987 as modified by the supplementary report dated 7/12/1987 submitted to this court should be affirmed and accepted by us and said scheme as modified by the supplementary report dated 7/12/1987 should be treated as sufficient for purposes of meeting the requirements of the situation. There shall be an order in all these petitions in the above terms in modification of the judgments of the High court. If any difficulty arises in the implementation of the judgments of the High court further directions may be sought from the High court by the parties concerned. All interim orders made in these petitions stand vacated.;