- (1.) WE have heard counsel for the parties.
(2.) ALL these Special Appeals arise out of common order, based on similar questions of facts and law. All the Special Appeals are heard together and are being disposed of by common judgment.
(3.) THE delay in filing the special appeals has been sufficiently explained. The applications for condonation of delay are accordingly allowed. The respondents herein/writ petitioners approached this Court by filing writ petitions praying for directions to quash the impugned order dated 13.7.2012 ; to grant regular pay scale on the post of Gram Sewak and in some of the writ petitions, to quash the orders by which the regular pay scale on the post of Gram Sewak paid to them, after their absorption, was sought to be recovered.;