(1.) All these Writ Appeals are disposed of by this common judgment as they are inter-connected and arising out of the common order passed in three Writ Petitions namely W.P. (MD) Nos. 2880, 22668 and 22669 of 2005.
(2.) W.A.(MD) No. 206 of 2012 is directed against the order dismissing the Writ Petition in W.P.(MD) No. 22668 of 2005, W.A. (MD) No. 338 of 2012 is directed against the order dismissing the Writ Petition in W.P.(MD) No. 2280 of 2005 and W.A.(MD) No. 339 of 2012 is directed against the order dismissing the Writ Petition in W.P. (MD) No. 22669 of 2005.
(3.) The appellant is the petitioner in all the Writ Petitions. The facts that are necessary for the disposal of these three Writ Appeals are as follows: