- (1.) THIS order disposes of C. W. P. Nos. 15673, 15674, 15675 of 1992, 5565, 5566, 5567, 5568 and 5570 of 1993.
(2.) A reference to relevant facts has been made from the pleadings in C. W. P. No. 15673 of 1992.
(3.) THE petitioners have sought a mandate to the respondents to release them the payments on account of solatium and interest as assessed by the Arbitrator in Arbitration Case No. 7 of 1988, decided on March 11, 1989, in this petition under Articles 226/227 of the Constitution of India.;