- (1.) Heard learned Counsel for the parties.
(2.) All these three writ petitions are being decided by this common order, however, the facts of the leading case of CW No. 6040/2006 - Satya Narain Vaishnav and Ors. v. RSRTC and Ors. are noted for ready reference.
(3.) These 11 Petitioners have filed this joint writ petition being aggrieved by their termination of their services/work, which was effected by the Respondent-Corporation, RSRTC during the pendency of industrial dispute before the learned Labour Court, Bhilwara in Labour Dispute Case No. 14/2001. The Petitioners were working with the Respondent-Corporation on job work basis for repair of buses of the Corporation from 1996-97 with effect from different dates given Schedule- 'A' annexed to the writ petition. It is the case of the Petitioners that on account of Annex-1 order dated 28.9.2003 issued by the Chief Manager of RSRTC, Bus Depot- Chittorgarh not to undertake the repair works of the buses on job work basis with effect from 1.10.2003, the said work/service of the Petitioner was discontinued with effect from 30.11.2003.;