SUSHILA Vs. STATE OF RAJASTHAN & OTHERS

JUDGEMENT

(1.) This order will dispose of all the writ petitions as per SCHEDULE-A annexed to this order as identical facts and a common question of law are involved in all the writ petitions.

(2.) The petitioners in these writ petitions have prayed that the respondents be directed not to remove the petitioners from services who have been engaged on daily wage basis and that their services be regularised and they should be given the benefit of 'equal pay for equal work'.

(3.) The question with regard to third point has been dropped by the learned counsel for the petitioners during the course of arguments. So far as the question of not terminating the services of the petitioners is concerned, no stay was granted.