(1.) Since the issues raised in all the captioned writ applications are more or less the same, those were heard analogously and are being disposed of by this common order.
(2.) The Special Civil Application No.19157 of 2015 is treated as the lead matter for the sake of convenience.
(3.) The writ applicants before me are serving as the 'daily wagers' with the respondents Nos.1 and 2. They have prayed for the following reliefs: