Chandra Dhari Singh, J. - (1.) Since similar question of facts and law are involved in the bunch of writ petitions, therefore, they are being decided by this common order.
(2.) By means of bunch of writ petitions the petitioners have challenged the order passed by learned Advocate General vide which appointment of the petitioners have been cancelled and their services have been terminated with immediate effect.
(3.) In Writ Petition Nos.883 (SS) of 2019, 3047 (SS) of 2018, 3402 (SS) of 2018, 3880 (SS) of 2018 & 4634 (SS) of 2018, the petitioners have challenged order dated 22.12.2017 by means of which appointment order of the petitioners has been cancelled and their services have been terminated with immediate effect.;