Abhinava Upadhya, J. - (1.) Upon agreement between the counsel for the parties, the writ petition is being finally disposed of at this stage.
(2.) By means of this writ petition, the petitioners have come to this Court challenging various orders passed terminating their services as workmen working with the Food Corporation of India. Such orders have been passed in respect of all the petitioners individually and filed as Annexure-33 to 96 to the writ petition.
(3.) It is submitted that prior to passing of the aforesaid order, a show cause notice was issued on 9.01.2016, which has been filed as Annexure-2 to the writ petition. It is not disputed that such show cause notice was given individually to all the petitioners.;