- (1.) SINCE the matter is of great importance and many cases on the same point are pending decision, we heard the learned counsel for the parties at length as we intended to dispose of these Letters Patent Appeals at the motion stage.
(2.) THIS judgment would dispose of Letters Patent Appeals Nos. 1215 and 1214 of 1990, as these arise out of a comon judgment of the learned Single Judge, by which. i7 writ petitions involving the same questions of law and fact were dismissed.
(3.) TO appreciate the rival contentions of the parties, it would be necessary to notice the factual background as well as certain previsions of law, on the basis of which the appellants (writ-petitioners) staked their claim in the writ petitions.;