PRATIBHA CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners, in their respective petitions, have invoked the jurisdiction of the erstwhile Himachal Pradesh State Administrative Tribunal (hereinafter referred to as the 'Tribunal'), by way of Original Applications No.324, 1657, 1269, 1563 of 2015 and 4268 of 2016, preferred, under Sec. 19 of the Administrative Tribunals Act, 1985 (hereinafter referred to as the 'Act'), seeking the following reliefs:-

(2.) After the abolition of the Tribunal, the said Original Applications were transferred to this Court and thereafter, registered as CWPOAs No.4994, 5329, 5229, 5200 of 2019 and 94 of 2020.

(3.) Since, there are common question of law and facts, involved in the abovementioned CWPOAs, as such, in order to decide the matter effectively, with the consent of the parties, the facts, as narrated, in CWPOA No.4994 of 2019, are taken into consideration for deciding the matter.