GIRISH U SHAH Vs. GGM ONGC LIMITED

JUDGEMENT

(1.) . These three petitions involving common questions of law and fact are proposed to be disposed of by a common judgment.

(2.) . Dr.GU Shah, petitioner of SCA No.5270/2000 has sought three reliefs. The first is for quashing the impugned advertisement Annexure-'A' to the petition. Secondly, to issue a writ of mandamus directing the respondent, Corporation to continue the petitioner on the present post and a further mandamus directing the respondent, Corporation to regularise the services of the petitioner, in view of the fact that he is in continuous service of the respondent, Corporation for 14 years.

(3.) . Same reliefs have been sought by Dr.Ashok V.Tiwari, petitioner of SCA No.5271/2000.