(1.) All the petitioners in these five writ petitions, under Article 226 of the Constitution of India, are employed as class IV employee in the Public Works Department in district Fatehpur. They are working on the posts of Beldar/Meths or Chaukldar. All of them were Initially engaged on dally wage basis but subsequently, they were brought on temporary Muster Roll and in some cases as would be Indicated below, they were brought on permanent Muster Roll. The grievance of the petitioners is that there is a striking disparity in the emoluments which are payable to the petitioners as well as their counterparts who are in regular employment and that they are also being denied the benefits of medical leave, earned leave, leave encashment or bonus, provident fund and the Employees State Insurance Scheme as are admissible to the regular employees. In all the five writ petitions. It is prayed that respondents be directed to pay equal emoluments for equal work. i.e., equivalent to the employees who are working on regular basis as well as other benefits which are admissible to the regular employees.
(2.) Since the setting in all the writ petitions is quite familiar as also the submissions and the reliefs claimed are Identical, it is proposed to decide all the five writ petitions by this common Judgment.
(3.) With a view to grasp the controversy in hand, it would be proper to give in brief the facts of each one of the petitions.
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