A.K.JOSHI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) As common question of law and facts arise in this group of Letters Patent Appeals and as such arise out of the impugned common judgment and order passed by the learned Single Judge passed in respective Special Civil Applications ie., Special Civil Applications No. 12500/2007 to 12504/2007, all these Appeals are decided and disposed of together by this common judgment and order.

(2.) Admit. Learned AGP Shri Dhawan Jayswal appears and waives service of notice of admission on behalf of the respondent no.1 in respective Letters Patent Appeals. In facts and circumstances of case, with the consent of the respective parties, all these appeals are heard today.

(3.) Being aggrieved and dissatisfied with the impugned common judgment and order passed by the learned Single Judge dated 13.01.2016 partly allowing the respective Special Civil Applications No. 12500/2007 to 12504/2007 preferred by the original petitioners/appellants herein awarding reinstatement, however, without any back-wages and without continuity of service, the original petitioners have preferred the present Appeals under Clause 15 of the Letters Patent Act, 1865.