Abhay Manohar Sapre, J. - (1.) These appeals are directed against the common final judgment and order dated 06.10.2015 passed by the High Court of Gujarat at Ahmedabad in Letters Patent Appeal No.1122 of 2015 in Special Civil Application No.3699 of 2014 with Letters Patent Appeal No.1065 of 2015 in Special Civil Application No.30402 of 2007 with Letters Patent Appeal No.1066 of 2015 in Special Civil Application No.4757 of 2012 with Letters Patent Appeal No.1067 of 2015 in Special Civil Application No.6137 of 2012 and Letters Patent Appeal No.1124 of 2015 in Special Civil Application No.11100 of 2014 whereby the Division Bench of the High Court disposed of the Letters Patent Appeals filed by the appellant herein on the basis of the judgment rendered by the Division Bench of the High Court in the matter of Chief Officers vs. Mohmad Irshad Husenbhai Baloch & Ors, 2011 1 GCD 569 (Guj) (D.B.).
(2.) In order to appreciate the issues involved in these appeals, few relevant facts need mention infra.
(3.) The appellant herein was the respondent whereas the five contesting respondents herein were the petitioners in the special civil applications(petitions) filed before the High Court.;