RAM KRISHNA MAHATO Vs. UNION OF INDIA

JUDGEMENT

(1.) This order shall disposed of CW 7608/99, CW No.4449/99, CW No.7721/99, CW No.1023/2000, CW No.1310/2000, CW No.6697/99, CW No.7691/99 and CW No.7121/99.

(2.) . Rule.

(3.) . Counsel for the petitioners have contended that the scheme of the Government with regard to casual labourer would be applicable to the respondent/National Open School. This writ petition has been filed seeking direction that the respondent may continue to engage the petitioners as casual labourers as long as there is work requiring engagement of casual labourers and not to engage any fresh casual labourer in the place of the petitioners.