SENIOR DEPUTY DIRECTOR GENERAL ELECTRICAL Vs. M SUBBARAO

JUDGEMENT

(1.) This writ appeal is filed by the Bharatiya Sanchara Nigam Limited-appellant herein aggrieved by the common order in W.P. Nos. 10779, 10885, 10886, 10901 and 9758 of 2004, dated 14-10-2004, under which the learned single Judge allowed the writ petitions to the extent indicated therein.

(2.) In all these appeals, since the parties are one and the same and issue involved is identical, they are disposed of by a common judgment.

(3.) The B.S.N.L. authorities are the appellants herein. The respondents in the respective writ appeals are the writ petitioners. They filed the writ petitions seeking a writ of mandamus by declaring that the action of the appellants in rejecting the claim for 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 appellants by shifting to contractors without any valid reason, notice or at least an order in writing, as arbitrary and violative of Articles 14, 16 and 21 of the Constitution of India and to set aside the same and to direct the appellants to convert the petitioners into full time casual labourers and to re-engage them along with consequential benefits.