- (1.) Heard Shri M.K. Mishra, learned counsel for the petitioners and Shri H.C. Pathak, learned Standing Counsel appearing for the contesting respondents.
(2.) The parties are agreed that all these four connected writ petitions involve the same controversy and stem from similar orders of recovery of pay made against the petitioners. Accordingly, and with their consent all these writ petitions are being disposed of by this common judgment.
(3.) Arguments have been advanced by the learned counsel for the parties treating Writ Petition No.60741 of 2010, to be the leading writ petition. However, it would be appropriate to briefly notice the facts of each case. Writ Petition No.60741 of 2010.;