- (1.) Heard Shri Manvendra Nath Singh, learned counsel for the petitioners and Shri S.C. Pathak, learned Standing Counsel for the respondents.
(2.) In these writ petitions, the petitioners have prayed for quashing the impugned office Memorandum dated 11.9.2013 issued by the Principal Secretary (Labour), Government of UP, Lucknow and have further prayed for direction commanding the respondents to? treat the petitioner no.2 in Writ A No.62465 of 2013 and the petitioner in Writ A No.66529 of 2013 in continuous service and provide all the consequential benefits and pay their salary and also give entire retiral benefit of petitioner no.1 in Writ A No.62465 of 2013.
(3.) All the petitioners are real brothers and are resident of Village Makrikheda, Majra Bisai Kapoor Bangar, Kanpur Nagar. They belong to 'Majhwar' by caste, which comes under the category of Scheduled Caste in view of Government Orders dated 25.5.1957 and 29.8.1977. The caste 'Majhwar' is commonly known as 'Kewat', 'Mallah', 'Rajgaur', 'Muzafir'. The petitioners have been issued caste certificates of 'Majhwar' under the Scheduled Caste category on 23.7.1973 & 10.1.1974 from the office of Collector, Kanpur, which have not been cancelled or suspended till date and the same are still operative.;