PRASHANT KUMAR MISHRA,J. - (1.) In WP No.3111 of 2005 petitioner - Rajesh Kumar Mishra claims direction to the respondents to grant 30 days Earned Leave annually in view of his entitlement in accordance with the rules.
(2.) In WPS No.2817 of 2007 also the petitioners' claim quashment of order dated 5-1-2007 passed by the South Eastern Coalfields Limited (for brevity 'the SECL') denying payment of 30 days annual leave with accumulation up to 90 WP No.3111 of 2005 and WPS No.2817 of 2007 days as per the old Certified Standing Orders with further prayer to direct the respondents to allow the petitioners to avail leave in terms of the Standing Orders of the Chirmiri Colliery.
(3.) The reliefs prayed in both the writ petitions are, thus, one and the same, therefore, both the matters shall be considered and decided by this common order.;