(1.) These writ petitions are filed for a mandamus declaring the action of the respondents -Oil and Natural Gas Corporation Limited (the Corporation, for short) in not regularising the services of the petitioners as Field Operators for Rajahmundry Asset and E.O.A., Kakinada despite their continuous service for more than 20 years as illegal, arbitrary, unconstitutional amounting to unfair labour practice and to direct the respondents - Corporation to regularise the services of the petitioners in their respective categories in which they are presently working with all consequential benefits.
(2.) The averments in the Affidavits filed in support of the writ petitions may be stated as follows:
(3.) The contentions put -forth by the respondents - Corporation in these writ petitions in the counters filed by them are as follows: