NTRCA Vs. LUTFOR RAHMAN

JUDGEMENT

(1.) These five civil petitions for leave to appeal are directed against the judgement and order dated 25.08.2011 passed by a Division Bench of the High Court Division in Writ Petition Nos. 2464, 2679 and 2680-2682 of 2011 making the Rules absolute. The facts of all petitions are almost same except the date of joining of the respondents in their respective post on their first appointment. These petitions are heard together and they are dealt with by this single judgement.