N.K. Mehrotra, J. - (1.) All the aforesaid seven writ petitions relate to removal from the services of different workers of Mahila Dairy Pariyojana and the grounds and arguments of the learned counsel for the parties advanced in all the writ petitions being common, these writ petitions are being decided together by a common judgment.
(2.) Writ petition No. 3658 (SS) of 2003 has been filed by 26 Women Extension Workers, Women Trainers and Senior Women Trainer under Mahila Dairy Pariyaojana (hereinafter referred to as the 'Project') claiming their preferential right of absorption/regular appointment according to the terms of the project and they have sought a writ in the nature of certiorari quashing the impugned order dated 3-6-2003 as contained in Annexure No. 1 to the writ petition passed by the opposite party No. 5. the Director, Mahila Dairy Pariyojana, so far as it provides for making alternate arrangement for carrying out the jobs earlier done by the petitioners under the project and for issuing a writ in the nature of mandamus for not giving effect to the impugned order dated 3-6-2003. They have further prayed for issuing a writ in the nature of certiorari quashing the impugned order of termination/disengagement of services of the petitioners from the project during the continuance of the project and also for a writ in the nature of mandamus commanding the opposite parties to allow the petitioners to continue to work on their respective posts of Women Trainer, Senior Women Trainer and Women Extension Workers under the project.
(3.) In Writ Petition No. 3659 (SS) of 2003, 16 Women Extension Workers, Women Trainers and Senior Women Trainers have filed the writ petition with all the aforesaid prayers.;