SARDARI LAL AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Controversy involved in all the writ petitions is similar, therefore, all the writ petitions are disposed of by a common judgment.

(2.) Facts are taken from the writ petition (SWP No.1036/2015). Reliefs sought for by the petitioners are as follows:-

(3.) In all the cases, impugned order dated 25.03.2015 issued by the Director Health Services, Jammu is same, which reads as follows:-"Directorate of Health Services Jammu(Near MLA Hostel, Indira Chowk, Jammu (J &K) Pin. 180001