NARENDRA SINGH DHADDHA,J. - (1.) Since all these writ petitions arise out of common judgment, they were heard together and are being decided by this common judgment.
(2.) All these writ petitions seek to challenge common judgment dated 24.08.2018 passed by the Central Administrative Tribunal, Jaipur Bench, Jaipur (for short 'the Tribunal') whereby original applications filed by the respondents-applicants have been allowed and the petitioner-National Institute of Ayurveda, Jaipur has been directed to allow Fixed Medical Allowance @ Rs. 100/- per month to the respondents-applicants in terms of the Government's Resolution dated 30.09.1997 and Office Memorandum dated 19.12.1997, with the arrears, from the date of filing of the original applications.
(3.) For the purpose of convenience, D. B. Civil Writ Petition No. 24046/2018, National Institute of Ayurveda Vs. Radhey Shyam Mathur is taken as leading case and facts of that case are being taken as the basis to decide present matters.;