S ARUMUGAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The writ petitioners are the appellants.

(2.) The writ appeal is directed against the orders of the learned single Judge made in WPMP.No.19767/2003 and WPMP.No.1465/2003.

(3.) The relief sought for in the Writ Petition is to issue a Writ of Mandamus, directing the respondents to consider and absorb the petitioners in M/s.Oil and Natural Gas Corporation Limited (hereinafter referred to as 'ONGC'). The appellants had an order of interim injunction in WPMP.No.1465/2003 and the respondents filed vacate stay petition in WPMP.No.19767/2003 and both petitions were heard together and the order of interim injunction was vacated and the application to vacate stay was allowed. Aggrieved by the same, the petitioners have preferred this appeal.