PRABHAKAR RAO Y Vs. O N G C

JUDGEMENT

(1.) These writ petitions raise common questions of fact and law and hence they are heard together and are being disposed of by this common order.

(2.) Writ Petition No.26455 of 1998 is filed by 13 persons who claim to be the contract workers working as Drivers, Accountant, Attender, Telephone operator, Clerk and Helpers. Writ Petition N6.35981 of 1998 is filed by ten persons who claim to be working as helpers and Writ Petition No.35996 of 1998 is filed by seven persons working as helpers, in the Oil and Natural Gas Corporation Limited (hereinafter referred to as "the Corporation"), through the contractors at O.N.G.C., Krishna Godavari Project.

(3.) They filed the above writ petitions seeking directions to the respondents to enforce forthwith the notification of the Government of India bearing No.U/23013/ 4/92-LW, dated 8-9-1994 by which contract labour in various works was prohibited and consequently direct the respondents to absorb all the petitioners.