(1.) These Writ Petitions have been filed by the respective writ petitioners, seeking to challenge the impugned orders, viz., in Ref.No.AIATSL/MAA/HM/460 dated 23.08.2018 issued by the 6th respondent as well as the order in Ref.No.MAA/ IR/CL/dated 28.08.2018 issued by the 7th respondent, respectively and with consequential prayer to forbear the 3rd respondent from altering the status and conditions of service of employment and also from reducing the wages or denying or refusing to provide the same work and in the same manner to the petitioners in WP 28932 of 2018 and 29 members of the petitioner Union in WP 23266 of 2018, which they have been doing prior to 23.08.2018 and 28.08.2018 in the 3rd respondent's establishment respectively, till the relief for absorption claimed in W.P.No.4603 of 2016 is finally decided by this Court on merits.
(2.) Similar issues and grounds raised in the present Writ Petitions, came to up for consideration before this Court in W.P.Nos.17513 and 29796 of 2010 and this Court passed a detailed order on 28.3.2018.
(3.) When this was pointed out to the learned counsel for the petitioners, he would submit that similar direction may be issued covering the present writ petitioners as well.