- (1.) These connected petitions have been heard together and are being decided by this common judgement. WRIT - A No. - 35425 of 1997 is the leading case.
(2.) Heard Sri B.N.Singh, learned counsel for all the petitioners and Sri Harish Chandra Pathak, learned Standing Counsel for the respondents.
(3.) The petitioners herein were engaged as part-time tube-well operators on different dates between 1981 to 1983 in the Irrigation department of the State.;