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Judgment
Kurian Joseph, C.J.—The Petitioners in these cases are aggrieved since according to them the training period they had spent for JBT is not counted for the service benefits.
Learned Counsel for the Petitioners submits that all the Petitioners will represent their grievances before the Government and at this stage, this Court need not go into the merits of the cases. Therefore, without expressing any opinion as to the merits of the cases, these writ petitions are disposed of as follows:
There will be a direction to the first Respondent to look into the grievances of the Petitioners and pass appropriate orders thereon in accordance with law treating the writ petitions as representations. The needful shall be done within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition in each case. In case the 3 Petitioners seek for an opportunity of hearing, the same shall also be granted.
The writ petitions are disposed of, so also the pending applications, if any.