- (1.) Leave granted in Special Leave Petition (Civil) No. 22300 of 2007.
(2.) Reference to this Bench has been made by a Division Bench of this Court by an order dated 22.11.2007 for resolution of a purported conflict in two three-Judge' Bench judgments of this Court in the cases of Rajasthan State Road Transport Corporation & Anr. vs. Krishna Kant & Ors., 1995 5 SCC 75 and Rajasthan SRTC & Ors. vs. Khadarmal, 2006 1 SCC 59:
(3.) The purported conflict in the aforementioned two decisions centres round the jurisdiction of the civil court to entertain suits questioning orders of termination passed by the appellant - Corporation against the respondents herein. The suits were filed by the respondents, inter alia, on the premise that termination of their services was in violation of the principles of natural justice.;