BIRMANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) SINCE , the aforesaid three writ petitions involve a common issue and arise from a common order dated July 20, 2012 dismissing 15 Original Applications including the one's filed by the petitioners herein they are being disposed of by a common order. These writ petitions arise from Original Application No.2523/2011 (Birmanand v. Union of India & Ors.), Original Application No.2548/2011 (Jai Prakash v. Union of India & Ors.) and Original Application No.2529/2011 (Bundu v. Union of India & Ors.).

(2.) THE relevant facts are the petitioners were engaged as casual labours with the respondents. In the year 1996 they were granted Temporary Status in terms of Department of Personnel and Training OM dated September 10, 1993.

(3.) IN deference to the orders of the Tribunal the respondents have passed an order dated April 29, 2011 wherein the respondents have said as under:-