- (1.) All these writ petitions, along with W.P.(S) No.3239 of 2017 have been heard together.
(2.) These writ petitions have been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVIC-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent these matters had been heard on merits.
(3.) Since all these matters, except in W.P.(S) No.3239 of 2017, the challenge is of dismissal from service by the petitioners that is why the Court thought it proper to pass separate order in all these writ petitions.;