DHARAM PAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Avinash Chandra, learned Counsel for the petitioners, learned Standing Counsel, Sri Savitra Vardhan Singh, learned Counsel for opposite party no.5 and Sri Vivek Raj Singh, learned Counsel for the opposite parties no.2 to 4.

(2.) In all the afore-captioned writ petitions, common question of fact and law is involved, therefore, all the writ petitions have been clubbed together and are being disposed of by a common order.

(3.) In all the writ petitions, petitioners have questioned the correctness and validity of the order dated 16.06.2014, whereby the Director/ Mission Director (NULM), State Urban Development Agency, Lucknow (opposite party no.2) has stopped the payment of salary to petitioners from 31.02014 on the ground that there is no post of Community Organizers & Community Development Society sanctioned under the Swarn Jayanti Sahri Rojgar Yojna (in short "SJSRY").