DAHYA VIRA Vs. ADMINISTRATOR

JUDGEMENT

(1.) AS common questions of facts and law are involved in both these petitions, they are taken up for hearing today and are disposed of by this common judgment and order.

(2.) THIS petition under Article 226 of the Constitution has been preferred by employees of Kuthiyana Nagar Palika. They have prayed for following reliefs:

(3.) THE petition stands disposed of with the above directions. Rule is made absolute to the aforesaid extent. Copy of this order be handed over to learned advocate Mr.Prachhak appearing for Kuthiyana Nagar Palika for its onward communication.