(1.) ALL these writ applications have been preferred challenging the order of removal from police service as constables as it has been found that their appointments have been made without following any procedure or selection process as envisaged under the Police Manual, on the recommendation of the then Director General of Police namely Shri S.K. Saxena.
(2.) ALL the writ petitioners of these writ petitions are similarly situated and are aggrieved by the order of removal passed against them holding their appointment to be illegal. As such, with the consent of the parties as same/similar relief has been prayed for, all these writ applications were made analogous and have been heard together and are being disposed of by a common order.
(3.) THE second argument which has been made is that some of the petitioners have put in service for a number of years and even some awards have been given to some of them and now after passage of time, the genuineness of their entry into service was not required to be looked into.