PHOENIX DEVECONS PVT LTD Vs. MANISHA PARIHAR

JUDGEMENT

(1.) With consent heard finally. This order shall govern the disposal of the W.A. No. 318/14, W.A. No. 319/14, W.A. No. 320/14, W.A. No. 321/14, W.A. No. 322/14, W.A. No. 323/14, W.A. No. 325/14, W.A. No. 328/14, W.A. No. 329/14, W.A. No. 330/14, W.A. No. 331/14, W.A. No. 332/14, W.A. No. 333/14, W.A. No. 334/14, W.A. No. 335/14, W.A. No. 336/14, W.A. No. 337/14, W.A. No. 338/14, W.A. No. 339/14, W.A. No. 340/14, W.A. No. 341/14, W.A. No. 342/14, W.A. No. 343/14, W.A. No. 344/14, W.A. No. 345/14, W.A. No. 346/14, W.A. No. 347/14, W.A. No. 348/14, W.A. No. 349/14, W.A. No. 350/14, W.A. No. 351/14, W.A. No. 352/14, W.A. No. 353/14, W.A. No. 355/14, W.A. No. 357/14, W.A. No. 358/14, W.A. No. 359/14, W.A. No. 361/14, W.A. No. 362/14, W.A. No. 363/14 as they arise out of a common order dated 30-11-2013 passed in various writ petitions observing that the question involved in all of them ate identical in nature.

(2.) For the sake of convenience, facts are taken from Writ Appeal No. 315/14 arising out of the order passed in W.P. No. 12992/13.

(3.) The first respondent had filed the aforesaid writ petition claiming following reliefs:--