PUSHPENDRA SINGH BHATI,J. - (1.) Since the present indictment under Article 226 of the Constitution of India, common in the instant batch of writ petitions, is in essence, mounted against the common cause of action, that has arisen to the present petitioners, therefore, the present writ petitions have been heard analogously and the present adjudication would answer the same.
(2.) Considering the subject matter of assailment and the analogy of the grounds thereof, dilation on the individual facts is considered inessential, and therefore, the skeletal narration of the factual background, necessary and germane for appreciating and thrashing out the present lis, from the pleadings of leading case being S.B.Civil Writ Petition No. 4304/2018 and the relief clauses thereof, would suffice.
(3.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs: "(a) The respondents may be directed to continue the petitioners on the post of Business Correspondent (BC) directly as are/were continuing for last many years. (b) The respondents may be directed to terminate the services of the petitioners so as to replace contractual employees by other set of employees. (c) The action of the respondents in corporatization of individual business correspondents may kindly be quashed and set aside. (d) That the costs of the writ petition be also awarded in favour of the petitioner. (e) That any other appropriate writ or order or direction which is favourable to the petitioner in the facts and circumstances of the case may kindly be granted to the petitioner.";