(1.) The relief sought for in these Writ Petitions are to call for the records in relation to the order passed by the first respondent in proceedings dated 17.12.2015. The impugned order dated 17.12.2015 states that after issuance of orders in G.O.Ms. No.74, Personnel and Administrative Reforms Department, dated 27.06.2013, which was given retrospective, with effect from 01.01.2006 among others.
(2.) The following conditions had been ordered in respect of regularisation of daily wages employees:-
(3.) The learned Senior Counsel, appearing on behalf of the Writ Petitioners, states that the Writ Petitioners were appointed as NMR Mazdoor (Assistant) in Public Works Department. The Writ Petitioners have been serving in Public Works Department from the year 1988 onwards in various branches of the Public Works Department. The Writ petitioners claim regularisation based on the length of services rendered in the Department as emperor employment.