MOHD MAQBOOL Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioners through the medium of this petition pray for a writ of certiorari quashing the order No: 530 of 1987 dated 19 -5 -1987, issued by respondent No.4, order No: 404 of 1987 dated 11 -8 -1987 issued by respondent No.3 and order No: 515 of 1988 dated 10 -6 -1988 issued by. respondent NO. 2;

(2.) AND to command the respondents to treat the petitioners as employees of their Department and release their arrears and confer consequential benefits upon them.

(3.) THE facts in brief giving rise to the present petition are that the petitioners have a common cause and grievance against the joint orders passed by the respondents against them and as such are filing this petition jointly to avoid multiplicity of litigation.