- (1.) All the above nine writ petitions involve identical question of law and facts and therefore, they shall stand disposed of by this common order.
(2.) The above mentioned writ petitions have been filed seeking quashing of the Order dated 27.1 2.2012 vide which the services of the petitioners were terminated with a further prayer to regularize their services with effect from 1989 and to give them regular pay scale of Technician with effect from their initial date of appointment.
(3.) For convenience, the facts are being taken from S.B. Civil Writ Petition No. 204/2013.;