S.R. Misra, J. - (1.) As common questions of fact and law are involved in these writ petitions, they are being disposed of by this common judgment.
(2.) In all these writ petitions, Zila Contractors Workers Union Sonbhadra are the petitioners and a prayer for a writ of mandamus has been made for commanding the respondents not to discontinue or deny duty to the workers, shown in Annexure 1 to the writ petitions, on the change of Contractors. Writ Petition No. 29990 of 1991 is being treated as the leading case.
(3.) Counter and rejoinder affidavits have been filed and with the consent of the learned counsel for the parties, the writ petitions are being finally disposed of at the admission stage in accordance with the High Court Rules.;