D.S.SINHA - (1.) Heard Sri Raj Kumar Jain, learned Senior Advocate, appearing for the petitioners, Sri K.L. Grover, learned Senior Advocate, representing the respondent No. 3, and Sri Shambhu Nath Srivastava, learned Senior Standing counsel of the Central Government, appearing for the respondents Nos. 1 and 2.
(2.) At the out set, Sri Jain states that the relief Nos. (i) and (iii) are not pressed, and that the writ petition should be treated to be confined to relief nos. (ii) and (iv) only.
(3.) thus, the surviving twin reliefs claimed by the petitioners are :A. for issuance of a writ of certiorari, order or direction in the nature of certiorari, quashing the notification dated 4/09/1993, a photo copy whereof is Annexure-1 to the petition, and;B. for issuance of a writ of mandamus, order or direction in the nature of mandamus commanding the respondents to implement the agreements/settlements filed as Annexures 3 to 23-A to the writ petition.;