VENDER VENDAN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) EVEN though, the interim applications are listed before me, by consent, the Writ Petitions themselves are taken up for final hearing.

(2.) IN view of the common issues involved in all these Writ Petitions, they have been taken up together and a common order is passed.

(3.) ALMOST all the members of the Governing Body are higher officials from the State Government. The control of Administration and Management of the affairs of the Society are vested with the Governing Body. The service rules governing the employees of the third respondent were approved by the Government in G.O.Ms.No.321, Health and Family Welfare Department, dated 29.09.2008. The amended service rules were once again approved by the Government in G.O.Ms.No.132, Health and Family Welfare Department, dated 27.04.2009.