- (1.) ALL these writ petitions involve common questions of law and facts. Therefore, they are disposed of by this common order.
(2.) FOR the convenient disposal of all these writ petitions, the facts given in the case of Ashok Kumar v. State Farm Corporation of India Ltd. and Anr. (S. B. Writ Petition No. 5602 of 1991) are taken into consideration.
(3.) THE petitioner by this writ petition has prayed that the Instructions dated July 26, 1991 (Annex. 2) issued by the Director-in-Charge may be quashed and the termination of the petitioner's services with effect from October 12, 1991 may also be quashed.;