Pramath Patnaik, J. - (1.) Since identical issues are involved in both the writ applications, with the consent of learned counsel appearing for the parties, both the writ applications were heard together and by this common order, they are being disposed of at the admission stage itself.
(2.) In W.P. (S) No. 1248 of 2010, the petitioners have inter alia prayed for quashing office order dated 07.05.2009 whereby implementation of different orders by which the petitioners appointed on the post of Junior Accounts Clerk, Lower Division Assistant and Routine Clerks; has been stayed and further prayer has been made for direction upon the respondents to post the petitioners on the post of Junior Accounts Clerk, Lower Division Assistant and Routine Clerks and pay all consequential benefits.
(3.) In W.P. (S) No. 1269 of 2010, the petitioners have prayed for quashing office order dated 27.10.2009 whereby order of promotion of these petitioners in Grade-III has been cancelled and further prayer has been made for direction upon the respondents to treat the petitioners as having been validly promoted to the respective posts under Grade III w.e.f the dates of appointment/promotion.;