Sangeeta Chandra, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel, who appears for the State respondents.
(2.) The petitioners are aggrieved by the order dated 7.10.2015 as amended on 16.11.2015 passed by the Deputy Labour Commissioner, Faizabad Region, Faizabad (hereinafter referred to as 'respondent no.2') in C.P. case no.18 of 2013: Mehtu vs. Chief Engineer, Sarju Nahar Khand Pratham, Faizabad, C.P. case no.19 of 2013; Jawahar vs. Chief Engineer, Sarju Nahar Khand Pratham, Faizabad and others, C.P. case no.21 of 2013: Ram Chandra vs. Chief Engineer, Sarju Nahar Khand Pratham, Faizabad and others, C.P. case no.22 of 2013: Gajodhar vs. Chief Engineer, Sarju Nahar Khand Pratham, Faizabad and C.P. case no.25 of 2013: Ganga Ram vs. Chief Engineer, Sarju Nahar Khand Pratham, Faizabad. The petitioners have also prayed for a mandamus to be issued to respondent no.2 to refer their case for adjudication to the concerned Labour Court.
(3.) It has been submitted by the learned counsel for the petitioners that petitioner nos.2 to 5 were engaged in the year 1989 and petitioner nos.1, 3 and 4 were engaged in August, 1992 on the post of Beldar on muster roll in the respondents-establishment at Sarju Nahar, Division-1, Faizabad. The petitioners having completed continuous service of more than 240 days in each and every year since their initial engagement, were wrongfully terminated on 31.12.2012 and 10.3.2013. The petitioners were performing their duties like the regular employees so they were continuously making demands to pay them salary and other service benefits as were being paid to regular employees.;