M.Katju, J. - (1.) These 19 special appeals are being disposed of by this common Judgment.
(2.) Heard learned counsel for the parties.
(3.) These special appeals are directed against the Judgment of the learned single Judge dated 26.11.1998 by which the learned single Judge allowed the writ petitions and cancelled the termination orders of the petitioners and directed that they shall be treated in continuous service and shall get their salaries.;