Sunita Agarwal - (1.)Heard Shri Santosh Kumar Mishra, learned counsel for the petitioners, Ms. Indira Jaising learned Senior Advocate assisted by Shri Sri Krishna Mishra learned counsel for the respondent no.4 and Ms.Harshita Rani learned counsel appearing on behalf of respondent nos.1 to 3.
(2.)The issues being raised in the present bunch of writ petitions are similar and hence they were heard together and are being decided by this common judgment.
(3.)All the connected writ petition are directed against the orders passed by the Deputy Chief Labour Commissioner (Central) Kanpur on various dates, whereunder the plea of the respondent union to provide benefits of Rule 25(2)(v)(a) & (b) of the Contract Labour (Regulation and Abolition) Central Rules, 1971 (in short 'the Rules, 1971') framed under the Contract Labour (Regulation and Abolition) Act, 1970 (in short 'the Act, 1970'), has been allowed.