CH. MANIHAR SINGH AND ORS. Vs. THE CHIEF ENGINEER, IRRIGATION AND FLOOD CONTROL DEPARTMENT, GOVERNMENT OF MANIPUR AND ORS.

JUDGEMENT

(1.) ALL these Civil Rules are taken up together for hearing as they raise the common question of law and facts.

(2.) THE reliefs prayed for in these writ applications are that all these Petitioners were Muster Roll workers and their services were terminated on different dates. Now filing these writ applications they prayed that the order of termination passed by the authority on the different dates may be quashed and their services maybe regularised.

(3.) THE facts are as follows: