(1.) The petitioner in W.P.(C) No.16906 of 2020 seeks the following relief:-
(2.) In both the writ petitions, the petitioners, who are working as Data Entry Operators, essentially seek for direction to issue formal order of regularization in the scale of pay of PB-1-5200-20200/- + GP Rs.1900/- with usual allowances admissible from time to time as per G.A. Department Resolution dated 17.09.2013, on completion of six years of satisfactory service, as has been allowed to similarly situated outsourced contractual Data Entry Operators in various State Government Departments and other various Government establishments, with all consequential service and monetary benefits. Thereby, both the writ petitions are similar to each other and consequentially they were heard together and are disposed of by this common judgment.
(3.) For just and proper adjudication of the case, the factual matrix of W.P.(C) No. 16906 of 2020 is taken into consideration.