GHULAM HASSAN BHAT Vs. STATE

JUDGEMENT

(1.) This writ petition owes its origin to SRO 59 dated 06.02.1990. It is contended that Petitioners 1 to 24 are working as Road Workers and Petitioners 25 to 34 are working as Helpers in the Respondent-Department. It is contended that since they have a common cause, therefore, have jointly preferred this writ petition, and have prayed therein that by way of a writ of mandamus Respondents be commanded to grant all the benefits in terms of SRO 59 dated 06.02.1990. Besides that Petitioners have also sought some other reliefs which flow from the first relief on manifold grounds taken in the writ petition.

(2.) Respondents have filed the reply and have resisted the averments made in the writ petition. Petitioners have chosen not to file the rejoinder.

(3.) I have heard learned Counsel for the parties. On the face of the pleadings of the Petitioners, this writ petition merits to be dismissed for the following reasons.