STATE DELHI ADMINISTRATION Vs. DHARAMPAL

JUDGEMENT

(1.) Leave granted.

(2.) Heard parties.

(3.) These appeals are against the judgment of the Delhi High Court dated 20th November, 2000. By this judgment a number of appeals, filed by the appellants herein, have been dismissed. All these appeals are against the said common judgment. They are based on almost similar facts and raise common question of law. They are, therefore, being disposed of by this common judgment.