R R GAUTAM Vs. M C D

JUDGEMENT

(1.) BOTH the appeals involve similar and identical issues. Therefore, we propose to dispose of both these appeals by this common judgment and order.

(2.) THE appeals are directed against the judgment and order dated 14th May, 1998 passed by the learned Single Judge allowing the writ petition filed by the private respondents, namely, Dr. Vireshwar Singh and others, who were working as doctors in the Municipal Corporation of Delhi. These doctors filed the writ petition seeking for issuance of a mandamus directing the respondent " MCD to regularise their services in the Grade GDMO-II with effect from the date of their initial ad hoc appointment with all consequential benefits and also to treat them as regular employees of the Municipal Corporation of Delhi.

(3.) THE said writ petition was considered by the learned Single Judge and the same was disposed of by the learned Single Judge accepting the contentions of the writ petitioners and a direction was issued that the said doctors and all other similarly situated doctors be regularised from the date of their initial ad hoc appointment.