Irshad Ali, J. - (1.) Heard Sri S.K. Kalia, learned Senior Counsel assisted by Sri Sameer Kalia and Sri Manish Kumar, learned counsel for the petitioners and to the learned Standing Counsel on behalf of respondent Nos.1 to 3, Sri Avinash Tiwari, learned counsel for the newly impleaded respondent Nos.4 and 5.
(2.) This bunch of writ petitions is being decided by means of a common judgment and order treating Writ Petition No.29138 (SS) of 2016 to be leading writ petition.
(3.) Factual matrix of the case is that an advertisement was issued on 23.05.1987 inviting applications to fill up 1400 posts of Medical Officers (Ayurveda and Unani) and Medical Officers (Ayurveda and Unani - Community Health) on ad hoc basis. In pursuance thereof, the petitioners applied for and were selected in the said selection proceeding against the vacancies, which were available and advertised in pursuance to the aforesaid advertisement. The petitioners were granted appointment on the post of Medical Officers (Ayurvedic and Unani) vide appointment order dated 18.06.1988 and in pursuance thereof, they joined and started discharging duties on their respective posts.;