- (1.) Since, all these special appeals, involving similar questions of facts and law, therefore, they are being decided by this common judgment.
(2.) For the purpose of factual aspect of the matter, we are taking the facts of the case of Ramniwas v. State and Ors. DB SAW No. 1197/2003, as leading case.
(3.) The appellant preferred a writ petition bearing No. 2536/2002, titled as Ramniwas v. State of Rajasthan and Ors. claiming following reliefs: i) the impugned termination order dated 12.04.2002 may kindly be declared illegal and invalid and the same may kindly be quashed and set aside by issuing writ of certiorari with all consequential benefits. ii) that by an appropriate writ, order or direction the Hon'ble Court may kindly be declared Sections 7, 9 and 11 of the Act of 1999 ultra virus being violative of Articles 14, 16, 21, 39-A and 39-D of the Constitution of India and inasmuch as on repugnant to provision of Industrial Disputes Act, 1947 a contract labour Regularization Abolition Act, 1970. iii) any other relief which this Hon'ble Court deem fit and proper in the facts and circumstances of this case may also be passed in favour of the petitioner.;