DARJI BHARATKUMAR MOHANLAL Vs. CHAIRMAN

JUDGEMENT

(1.) RULE. Mr. Gulshan N. Nasha, learned waives the service of notice of rule on behalf of the respondent No. 1 and Ms. Krina Calla, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent Nos. 2 to 4, in each of the petitions.

(2.) AS common questions of facts and law arise in this group of petitions, they are being disposed of by this common judgement and order.

(3.) BY way of these petitions under Article 226 of the Constitution of India, the respective petitioners have prayed for appropriate writ, order and/or direction quashing and setting aside the impugned order dtd. 7/5/2009 passed by the respondent No. 1 (Annexure-A to the petition) and other consequential orders, withholding / stopping the salary of the respective petitioners, by further quashing and setting aside the order passed by the respondent Nos. 2 to 4 on the basis of which the respondent No. 1 has passed the impugned order dtd. 7/5/2009, by further directing the respondents to pay salary to the respective petitioners regularly as and when due and payable.