S. N. Pathak, J. - (1.) Heard the parties.
(2.) This Judgment shall dispose of above said writ petitions, since common questions of facts and law are involved in these writ petitions.
(3.) The core grievance of the petitioners in all the writ petitions is that they are not granted 2nd ACP and or 3 rd MACP as the case may be. Additionally, petitioner in W.P.(S) No.6281/2018 is aggrieved by non-payment of difference amount of revised gratuity, arrears of amount of leave encashment, arrears of revised pay-scale from the year, 2001-2005.;