KULWANT SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) In both these petitions, common questions of law and fact are involved, they were therefore, heard together and are being disposed of by this common judgment.

(2.) Heard learned counsel for the petitioners, learned counsel appearing for the contesting respondents and also perused the record.

(3.) By means of these petitions, filed under Article 226 of the Constitution of India, petitioners pray for issuance of a writ, order or direction in the nature of mandamus commanding the opposite parties to treat the petitioners in continuous service and to pay the arrears of salary to the petitioners.