MADAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) - Appeals are by special leave. The writ petition is under Article 32 of the Constitution. Special leave is granted in SLP No. 15118/86.

(2.) The facts and the questions for consideration by this Court in all these cases are common and, therefore, with this order all these cases shall stand disposed of.

(3.) Appellants in the appeals and the petitioners in the writ petition are employees in the work charged establishment of the Irrigation Branch of the Public Works Department of the Statement Government of Haryana. It is not in dispute that they have been in employment for many years.