1. Appeals are by special leave. The writ petitions is under Article 32 of the Constitution. Special leave is granted in SLP No. 15118/86.

2. The facts and the question for consideration by this Court in all these cases are common and, therefore, with this order all these cases shall disposed of.

3. Appellants in the appeals and the petitioners in the writ petition are employees in the workcharged establishment of the Irrigation Branch of the Public Works Department of the State Government of Haryana. It is not in dispute that they have been in employment for many years.

4. It is contended that termination of their services under executive instructions was not justifiable particularly when they had put in such a long period of service and while persons junior to them in such service have been retained. It has further been contended while the services of all these appellants have been terminated fresh recruitment has been made almost simultaneously which goes to show that there was need for such service and there was, therefore, no justification for termination of services of the appellants.

5. Reliance is also placed on an order of this Court in Writ Petition Nos. 8307 to 8311 of 1983 disposed of on 17th December 1985, wherein in regard to similarly placed employees in the State of Karnataka this Court had directed their return to service.

6. These appeals had been heard finally on 9th December 1987 and had been adjourned to enable counsel for the appellants to place fresh written submissions. Such submissions have have been made today. We have taken into consideration the submissions made earlier and those in the written note now placed before us. We are of the view that in the circumstances, appearing in these cases, there was no justification for termination of the services of the appellants and the petitioners in the respective proceedings before us. The State Government had come forward with orders from time to time for absorption of persons like the parties before us. Taking into consideration their continuous services, the benefit conferred under those Government orders are available to the appellants and, therefore, they are entitled to continue in service. Reliance has been placed on the Karnataka Case (WP Nos. 8307-11/83 Dharwal Distt v. State of Karnataka dated 17th December 1985).

7. Taking all facts and circumstances into consideration, we direct that these appeals and the writ petition shall stand allowed with the direction to the State of Haryana to restore these appellants and petitioners to services as to confer upon them the benefit indicated in the Government order for regularisation of their services. Those of the parties who report to duty within two months hence shall be entitled to the advantages of this order and the respondent State is directed to confer the benefit available to them as directed to above within six months from now.

8. So far as the period they are our of employment is concerned, they would not be entitled to any benefit. No costs.