A.P.SINGH Vs. S.M.LAL

JUDGEMENT

(1.) AS all the aforesaid writ petitions involve similar and identical issues, therefore, they are heard and decided together concomitantly with the consent of the learned counsel appearing for the parties.

(2.) THE petitioners have filed these petitions being aggrieved by the order dated 5 -8 -2011 by which the petitioners have been relieved of their duties on account of the order passed by the Division Bench of this Court in Writ Appeal No. 1336/2006 and connected matters.

(3.) IT is submitted that the respondent/authorities totally ignoring the orders passed by this Court, have passed the impugned order, dated 5 -8 -2011, relieving the petitioners of their duties by misconstruing and misinterpreting the orders passed by this Court in Writ Appeal No. 1336/2006 and connected matters. It is also submitted that the arrears which were required to be paid to the petitioners, have also not been paid to them and in such circumstances, the impugned order dated 5 -8 -2011 be quashed and the respondents be directed to reinstate the petitioners on their posts and pay them regular salary.