R.H.Zaidi, J. - (1.) Heard learned Standing Counsel and learned counsel appearing for the respondents.
(2.) In these petitions common questions of law and fact are involved, therefore, they were heard together and are being disposed of by this common judgment. Writ Petition No. 2232 of 1984 shall be the leading case.
(3.) By means of this petition filed under Article 226 of the Constitution of India, petitioner challenges the validity of the order passed by the Appellate Authority dated 28.10.1983, whereby the appeal filed by the contesting respondent was allowed and the case was remanded to the Prescribed Authority to decide the same in the light of the findings recorded and observations made in the body of the judgment passed by the Appellate Authority.;