K.P.Singh, J. - (1.) These second appeals raise common questions of law and facts, therefore, they are being dealt with by this common judgment. Aggreived by the orders of removal passed by the authority concerned, the plaintiff-respondents filed suits for declaration that the order of removal was void, illegal and inoperatiavc and that the plaintiffs continue in service and are entitled to all the benefits attached to the post including their full pay and allowances etc.
(2.) The claim of the plaintiffs was resisted by the defendant-appellant on various grounds as is evident from the issues framed in the suit.
(3.) Both the courts below gave judgments for the plaintiffs. Aggrieved by the judgments of the courts below the defendant-appellant has preferred the above noted appeals.;