Bhaskar Bhattacharya, J. - (1.) In all these writ applications some common questions of law arise for determination and as such these applications were heard together.
(2.) The petitioners, the hostel/mess staff of three different Universities have prayed for declaration that they are non-teaching employees of the University and are accordingly entitled to get the same scale of pay and other allowances including service benefits admissible to the other employees of the University.
(3.) The case made out by the petitioners in these applications may be summarised thus:;