Aparesh Kumar Singh, J. - (1.) HEARD learned senior counsel for the petitioners and learned counsel for the State.
(2.) SINCE the common grievances are involved in these writ petitions, they are being heard together. Since the controversies to be decided are common in all writ petitions, facts are as evident in the first writ petition W.P.(S) No. 5991 of 2013 are being noticed for convenience sake. Learned senior counsel has also addressed the Court from pleadings on record in the first writ petition as they are sufficient to cover the case of other petitioners as well. Counter affidavits have been filed on behalf of Department of Animal Husbandry and Fisheries as also by Finance Department in W.P.(S) No. 5991 of 2013. Counsel for respondents in other writ petitions also adopt the same stand taken by the respondent Department in the first writ petition and other analogous cases as the issues are common.
(3.) THE petitioners are incumbents of Animal Husbandry service, who are in the basic entry grade having been appointed in the years 1997; 1998 and 2001 respectively.;