Petition(s) for Special Leave to Appeal (C) No(s). 5725/2015, (Arising out of impugned final judgment and order dated 15/12/2014 in CWP No. 23769/2011 passed by the High Court of Punjab & Haryana At Chandigarh), (With appln.(s) for exemption from filing O.T., impleadment and impleadment as party respondent, permission to file addl. documents and withdrawal of application for impleadment and interim relief and office report), SLP(C) No. 6161/2015, (With Interim Relief and Office Report), S.L.P.(C) No./2015 (CC No. 4239/2015), (With appln.(s) for c/delay in filing substitution appln., permission to file SLP and substitution and Office Report), SLP(C) No. 11827/2015, (With appln.(s) for exemption from filing O.T., permission to file additional documents and permission to appear and argue in person and Interim Relief and Office Report)