Pramath Patnaik, J. - (1.) Since, the relief sought for in the above writ applications are more or less identical, with the consent of the respective counsels, all writ petitions are heard together and disposed of by this common order.
(2.) In the aforesaid writ applications, the petitioners have interalia prayed for direction upon the respondents to prepare fresh Panel list according to the seniority and for quashing Advertisement No.2/10 for preparation of Panel of Grade IV employee in the district of Chatra.
(3.) Bereft of unnecessary details, facts as disclosed in the writ applications, is that the petitioners have been working on daily wage basis for last several years against the vacant and sanctioned posts of Class-IV in the different sections of Chatra Collectorate. The names of the petitioners are found in the Panel list prepared by the Collectorate for absorption in the Class-IV posts. Since, the grievance of the petitioners for regularization was not mitigated because of the advertisement published by the respondents vide Annexure-9 to the writ application, the petitioners have been constrained to approach this Court to challenge the said advertisement under Article 226 of the Constitution of India.;