ASHOK KADAM Vs. DIRECTORATE OF HEALTH SERVICES

JUDGEMENT

(1.) This order will govern the disposal of No.5390/2017 since it is submitted by counsel for parties that all these writ petitions involve same issue on the identical fact situation.

(2.) WP No.5390/2017 and WP No.5379/2017 are at the instance of the petitioner Dharmendra Parikh and Ashok Kadam respectively seeking implementation of the order dated 5/10/2016 whereas WP No.3550/2016 and WP No.2651/2016 are by the same petitioners challenging the recovery of increments to the post of MPW.

(3.) For convenience the facts have been noted from WP No.5390/2017.