M BHUBON SINGH; K GAITHAOJEI R NAGA Vs. NATIONAL HYDRO POWER CORPORATION (NHPC) LTD ; DIRECTOR (HR), H R DEPARTMENT, NHPC OFFICE COMPLEX; CHIEF ENGINEER, LOKTAK POWER STATION, KOMKEIRAP; DEPUTY MANAGER (LAW), LOKTAK POWER STATION, KOMKEIRAP; ASSISTANT MANAGER (HR) DEPARTMENT,LOKTAK POWER STATIO

JUDGEMENT

(1.) Heard Mr. B.P.Sahu, learned senior counsel assisted by Ms. S.Jyotibala, learned counsel for the petitioners and Mr. H.S.Paonam, learned senior counsel assisted by Ms. Harichyaya, learned counsel for the respondents, NHPC.

(2.) These two writ petitions are heard together and disposed of by this common judgment and order considering the commonality of the facts and issues involved and the reliefs claimed in both the writ petitions.

(3.) In these writ petitions, the petitioners have sought for a writ of Mandamus or any other appropriate writ/order or direction to be issued to the respondents authorities to release the pay and allowances of the petitioners for the period from 7.11.2005 to 11.7.2006 within a stipulated period.