- (1.) Heard learned counsel for the parties.
(2.) The aforesaid three special appeals have been filed by the appellants against the judgment and order dated 11.05.2011 passed by Learned Single Judge in Civil Misc. Writ Petition No. 7115 of 2006 connected with Civil Misc. Writ Petition No. 4999 of 2006 were dismissed.
(3.) Brief facts of the case as emerging from the perusal of the averments made in the writ petitions are that the petitioners were appointed on different posts in the year 2004-05 against substantive vacancies and confirmed on the their respective posts. The petitioners' appointments were cancelled by the respondent no. 3 by order dated 30.11.2005.;