- (1.) SINCE common questions of fact and law are involved in all these writ petitions, they are all clubbed together, heard and disposed off by this common order.
(2.) FOR the purpose of narration of facts, I have taken into consideration the facts stated by the petitioner in W. P. No. 6013 of 1993.
(3.) PETITIONER was appointed as an Assistant Mechanical Engineer by a competent Authority of the respondent-the Karnataka State Road Transport corporation ('the Corporation' for short), by issuing a letter of appointment dated 1-1-1982.;