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Judgment
Heard the Counsel. Special Leave Granted.
We set aside the order of the High Court dated April 1.1982 in wp 944 of 82 whereby the High Court dismissed the writ petition filed by the Appellant summarily. We send back the writ petition to High Court in order to enable it to deal with the petition on merit after hearing both the sides. Writ petition will be admitted by the High Court to its file.
We would like to make it clear that the main reason why we pass this order is that the High Court had admitted another writ petition which appears to be based substantially on the same facts and seems to involve similar question.
Applicant will be at liberty to move the High Court for interim order.
Appeal will stand disposed of in terms of this order.
There will be no order as to costs.