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Judgment
24 paragraphs · 809 wordsKurian Joseph, C.J.—The writ petitions are filed mainly with the following prayers:
CWP No. 2283 of 2011
(a) To issue writ of certiorari or direction in nature thereof directing the Respondents to consider the regularization of the services of the Petitioner in a regular pay scale from the date of completion of eight years as continuous daily wagers i.e. 1.2.2003 as has been done in the case of Shri Sant Ram.
(b) To issue writ of certiorari or direction in nature thereof directing the Respondents to release the arrear of pay as regular employees to the Petitioner w.e.f. 1.2.2003 as has been done in the case of Shri Sant Ram.
CWP No. 2286 of 2011
(a) To issue writ of certiorari or direction in nature thereof directing the Respondents to consider the regularization of the services of the Petitioner in a regular pay scale from the date of completion of eight years as continuous daily wagers i.e. 1.5.1997 as has been done in the case of Shri Sant Ram.
(b) To issue writ of certiorari or direction in nature thereof directing the Respondents to release the arrear of pay as regular employees to the Petitioner w.e.f. 1.5.1997 as has been done in the case of Shri Sant Ram.
CWP No. 2287 of 2011
(a) To issue writ of certiorari or direction in nature thereof directing the Respondents to consider the regularization of the services of the Petitioner in a regular pay scale from the date of completion of eight years as continuous daily wagers i.e. 1.11.2002 as has been done in the case of Shri Sant Ram.
(b) To issue writ of certiorari or direction in nature thereof directing the Respondents to release the arrear of pay as regular employees to the Petitioner w.e.f. 1.11.2002 as has been done in the case of Shri Sant Ram.
CWP No. 2288 of 2011
(a) To issue writ of certiorari or direction in nature thereof directing the Respondents to consider the regularization of the services of the Petitioner in a regular pay scale from the date of completion of eight years as continuous daily wagers i.e. 1.1.2002 as has been done in the case of Shri Sant Ram.
(b) To issue writ of certiorari or direction in nature thereof directing the Respondents to release the arrear of pay as regular employees to the Petitioner w.e.f. 1.1.2002 as has been done in the case of Shri Sant Ram.
CWP No. 2289 of 2011
(a) To issue writ of certiorari or direction in nature thereof directing the Respondents to consider the regularization of the services of the Petitioner in a regular pay scale from the date of completion of eight years as continuous daily wagers i.e. 1.1.2003 as has been done in the case of Shri Sant Ram.
(b) To issue writ of certiorari or direction in nature thereof directing the Respondents to release the arrear of pay as regular employees to the Petitioner w.e.f. 1.1.2003 as has been done in the case of Shri Sant Ram.
CWP No. 2290 of 2011
(a) To issue writ of certiorari or direction in nature thereof directing the Respondents to consider the regularization of the services of the Petitioner in a regular pay scale from the date of completion of eight years as continuous daily wagers i.e. 13.8.2006 as has been done in the case of Shri Sant Ram.
(b) To issue writ of certiorari or direction in nature thereof directing the Respondents to release the arrear of pay as regular employees to the Petitioner w.e.f. 13.8.2006 as has been done in the case of Shri Sant Ram.
CWP No. 2291 of 2011
(a) To issue writ of certiorari or direction in nature thereof directing the Respondents to consider the regularization of the services of the Petitioner in a regular pay scale from the date of completion of eight years as continuous daily wagers i.e. 1.1.2003 as has been done in the case of Shri Sant Ram.
(b) To issue writ of certiorari or direction in nature thereof directing the Respondents to release the arrear of pay as regular employees to the Petitioner w.e.f. 1.1.2003 as has been done in the case of Shri Sant Ram.
The Petitioners claim that they are also similarly situated as the Petitioner covered by the judgment rendered in CWP No. 3073 of 2009. In view of the judgment rendered in CWP No. 3073 of 2009, in case the Petitioners are similarly situated as the Petitioner therein, similar benefit as granted to the Petitioner therein shall also be extended to the Petitioners herein also within a period of two months from the date of production of copy of this judgment along with copy of the Writ Petition(s), by the Petitioners..
The writ petitions are disposed of, so also the pending application(s), if any.