(1.) Heard the learned counsel for the parties.
(2.) In all the writ petitions, the Union of India is the petitioner. The challenge is to the order passed in O.As. whereby the termination order of the respondents have been stayed till the final disposal of the original application preferred by them.
(3.) From the records, it appears that the respondents were appointed as GDSMP at different branches of the Post-Office but without observing the due procedure for their appointment. On a complaint made by one of the applicants/aspirants, the irregularity in the appointment process of the respondents was unearthed and taking resort to the provisions contained in Section 8 (2) of the Gramin Dak Sevak (Conduct and Engagement) Rules, 2011 (hereinafter called "the rules"), the services of the respondents were terminated.