R.R. Prasad, J. - (1.) LEARNED Counsel appearing for the Petitioners submits that pursuant to order dated 12.4.2010, one interlocutory application bearing No. 1887 of 2010 has been filed wherein prayer has been made to implead employer of the Petitioners as Respondents No. 5 to 16.
(2.) THE prayer is allowed. Let those persons be impleaded as Respondents No. 5 to 16. The aforesaid LA. stands disposed of.
(3.) HEARD learned Counsel appearing for the Petitioners and learned Counsel appearing for the State on the merit of the case.;