N YADAVAKRISHNAN Vs. SUPERINTENDENT

JUDGEMENT

(1.) The appellants in W. A. No.2328 of 2001 pray in W. P. No.6820 of 2001 for issuance of direction to the respondents to regularise their services in the post of Electronic Data Processing Operator from the date of their initial engagement as Electronic Data Operators and continue them as Computer Operators.

(2.) The appellant in W. A. No.2329 of 2001 prays in W. P. No.2045 of 2001 for issuance of direction to the respondents to continue him as Computer Operator in the respondent Corporation.

(3.) Aggrieved against the common orders passed by the learned Single Judge in W. P. Nos.2045 and 6820 of 2001 dated 20.09.2001, the present writ appeals in W. A. Nos.2329 and 2328 of 2001 have been preferred by the writ appellant/appellants.