Pramath Patnaik, J. - (1.) All these writ petitions have been taken up together and, with the consent of the parties, as common issues involved in all these writ petitions, are being disposed of by this common order.
(2.) In Writ Petitions, being W.P. (S) Nos. 3213, 3214 and 3222 of 2014, the petitioners have, inter alia, prayed for quashing of Memo No. 911 dated 13.06.2014 whereby services of the petitioners have been terminated and for direction upon the respondents to pay the admitted due arrears of salary for the period 25.05.2011 to 31.07.2011 and 01.04.2014 to 13.06.2014.
(3.) In Writ Petitions, being W.P. (S) Nos. 3244 and 3251 of 2014, the petitioners have, inter alia, prayed for quashing of Memo No. 911 dated 13.06.2014 whereby petitioners have been terminated from services and for direction upon the respondents to forthwith reinstate the petitioners in services with all consequential benefits.;