Sabina, J. - (1.) Vide this order above mentioned seven petitions would be disposed of as the controversy involved in all the cases is the same.
(2.) Petitioners have filed these petitions praying that their services rendered on work charge basis with Beas Construction Board('BCB' for short)/Beas Satluj Link Project be counted towards pensionary benefits.
(3.) Learned counsel for the petitioner(s) have submitted that petitioners were initially appointed in BCB on work charge basis and on completion of the project, they were discharged/retrenched. After few days, petitioners were re - appointed/absorbed on work charge basis by Bhakra Beas Management Board('BBMB' for short). Now the petitioners stood retired and their services rendered on work charge basis with BCB were liable to be counted towards pensionary benefits. Learned counsel for the petitioner(s) have submitted that controversy involved in the present cases has already been decided by this Court in Bhakra Beas Management Board and others Vs. Raj Kumar and others : 2016(1) Service Cases Today 255.;