M.Katju, J. - (1.) This bunch of special appeals is directed against the judgment of the learned Single Judge dated 28,5.1999 in Civil Misc. Writ Petition No. 38619 of 1998 Rakesh Chandra Gangwar v. State of U.P. and Ors. connected petitions.
(2.) We have heard the learned Counsel for the parties and have perused the record.
(3.) The respondents in these appeals (writ petitioners) have questioned the validity of the orders terminating their services. The learned Single Judge by the impugned judgment has allowed the writ petitions and has quashed the impugned orders. Hence these appeals.;