Sanjay Kumar Dwivedi, J. - (1.) Heard Mr. Diwakar Upadhyay, learned counsel for the petitioners and Mr. Gaurav Abhishek, learned counsel for the respondents-State.
(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 COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioners have preferred these writ petitions for quashing of order dated 26.08.2014 whereby punishment of reversion to the basic salary for a period of two years with immediate effect has been imposed upon the petitioners.;