- (1.) Leave granted.
(2.) Heard counsel on both sides. It is argued by the learned senior counsel for the appellants that in the light of an order passed by this court in Special Leave Petition (Civ) Nos. 27275, 27277 of 1995 dated 6/2/1998. (reported in 1999 Lab IC 623 : 1998 AIR SCW 4122, the order under appeal remanding the matter to the learned single Judge cannot be sustained.
(3.) It is further brought to our notice that the order of the learned single Judge of the high court was in conformity with the order passed by this court on 6/2/1998 except for a small clarification. This is not disputed by the learned counsel appearing for the respondents.;