Ajai Lamba, J. - (1.) This order shall dispose of the above mentioned writ petitions by a common order as the issues raised in the petitions arise out of common facts and circumstances and order of termination, if any, passed by respondents has been challenged in all these cases.
(2.) For reference to the pleading, I am taking up Writ Petition No.3307(S/S) of 2013 Shiv Pratap and others versus State of U.P. and others.
(3.) Petitioners have approached this Court with the plea that a writ in the nature of certiorari be issued quashing order of termination, if any, passed by respondents. The petitions also seek issuance of a writ in the nature of mandamus directing the respondents to allow the petitioners to work and discharge their duties on their respective posts and pay them salary and admissible allowances every month.;