M KASTURI Vs. SENIOR DEPUTY DIRECTOR GENERAL BSNL

JUDGEMENT

(1.) These writ petitions are filed seeking a writ of mandamus by declaring that the action of the respondents in rejecting the claim for (1) conversion of the petitioners into full time casual labourers, (2) for grant of temporary status, (3) to declare that the termination of the services of the petitioners by the respondents by shifting to contractors without any valid reason, notice or at least an order in writing, as arbitrary, discriminatory, illegal, unjust and unsustainable being violative of Articles 14, 16 and 21 of the Constitution of India, (4) to set aside the same, (5) to direct the respondents to convert the petitioners into full time casual labourers, and (6) to re-engage them along with consequential benefits.

(2.) Since the questions involved in the writ petitions and the reliefs prayed for against the respondents are identical, the writ petitions are disposed of through this common order.

(3.) Before dealing with other writ petitions, I would like to dilate upon the facts stated by the parties in Writ Petition No.10799 of 2004. WP No. 10799 of 2004