RAJ KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) All the above three Writ Petitions have been filed by different individual Petitioners as against the same Respondents No. 1 to 3 seeking for one and the same relief as against a common order dated September 25, 1989. The subject matter, the nature of Writ Petition and the relief sought for in all the three Writ Petitions being one and the same all the three Writ Petitions are heard together and this common order is passed. For easy reference W.P. Nos. 19135 of 1992, 18374 of 1992 and 18375 of 1992 are respectively referred to herein after as the first, the second and the third Writ.

(2.) These Writ Petitions have been filed praying to issue a Writ of certiorarified mandamus calling for the concerned records from the file of the third respondent in B-1/8972/1988 (concerned with the first Writ Petition above), in B-1/9967/1988 (concerned with the second Writ Petition above), in B-1/ 11888/88 (concerned with the third Writ Petition above) and quash the common order dated September 25, 1989, and consequently direct the first and second respondents to employ the Petitioners as cleaners together with all attendant benefit with retrospective effect.

(3.) In the common affidavit filed in support of all the above Writ Petitions the Petitioners would trace the history of their case stating the first respondent was engaging cleaners on contract basis in catering services through different contractors in the course of which the Petitioners were appointed as cleaners-cum-maistries initially by one contractor Somasundaram who also gave them the photo identity card in the year 1982 endorsed by the Chief Catering Inspector and their contract continued upto April 31, 1984 in the Vegetarian Refreshment Stall, Madras Central Station : that subsequently they worked under two different contractors namely K.S. Rajarathinam and Rajkumar.