D.G.R. Patnaik, J. - (1.) The petitioners in these writ applications have challenged the orders passed by the concerned authorities of the respondents on the individual representations filed by the petitioners rejecting their claim for restoration of their employment under the respondent B.C.C.L. A corresponding prayer has also been made for staying the operation of the impugned order as also for staying the operation of the earlier order of termination of the petitioners' services.
(2.) The petitioners were granted employment under the respondent B.C.C.L. against acquisition of their lands. The acquisition of the lands were made by initiating Land Acquisition Proceedings and the Awards declaring compensation was passed in the name of the persons to whom notices under the Land Acquisition Proceedings were initially issued. Some of the petitioners are the original Awardees while the others, are the legal heirs of the original Awardees.
(3.) The appointment given to the petitioners some time in the year 1981, was terminated by the respondents after 20 years on the ground that the petitioners had violated the conditions for the grant of employment in as much as, they did not give workable possession of the lands to the respondent B.C.C.L.;