E.S. Venkataramiah, J.
1. For the reasons given in the order delivered today by us in Brij Mohan Parihar v. M.P. State Road Transport Corporation and Ors. (Special Leave Petition (Civil) No. 3486 of 1986). (1987) 1 SCC 13 [LQ/SC/1986/484] : AIR 1987 SC 29 [LQ/SC/1986/484] , no relief can be granted to the petitioners. The Writ Petition is dismissed.
