J.K Staple And Tows, Kota v. Union Of India .

P.N Bhagwati, C.J— The questions arising in these writ petitions are covered by the judgment delivered by us today in Writ Petition No. 498 of 1983 (1986) 4 SCC 66. In view of that judgment, these writ petitions must stand dismissed with no order as to costs.