UNION OF INDIA Vs. REGISTRAR

JUDGEMENT

(1.) Both these writ petitions are taken up together and are disposed of by this common order, as the issue to be decided and adjudicated is one and the same.

(2.) The private respondents in W.P.No.22977 of 2018 filed O.A.No.1132 of 2012 against the petitioners/official respondents, praying for appropriate direction for regularisation of their services as Attendants from 01.01.2003, and consequently, grant attendant monetary benefits and promotion, for which they are legally entitled to, in accordance with law.

(3.) Similarly, the private respondents in W.P.No.22978 of 2018 had filed O.A.No.1319 of 2012 for the similar relief.