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Judgment
M.H.S. Ansari, J.—As both writ petitions raised identical questions, the same were heard together and are being disposed of by this common order.
The petitioners in the above writ petitions are two Draughtsman Category-C who were selected and thereafter appointed on contract basis. The petitioners in the respective Writ Petitions served for about 4 years. The petitioners have assailed the action of the respondents in disengaging their services and for directions to issue appointment orders and for certain consequential benefits.
The contentions as advanced in the above cases on similar facts were considered by Division Bench of this Court in T. Bhupal v. Director, National Remote Sensing Agency, Hyderabad 1997 (4) ALT 500.
The Division Bench of this Court disposed of the said matter with observations as under :
"We, however, are of the view that in case there is any future vacancy, Petitioner-appellant''s experience must come to his aid and he should not be denied consideration for ad hoc/temporary/regular appointment only because he has become age-barred. The petitioner-appellant, accordingly can apply in the event of any vacancy in future, and the respondents shall consider the same in the light of the observations made above."
In the light of the above directions and keeping in view the similarity of facts in both cases, the above writ petitions are disposed of with similar directions as have been issued by the Division Bench quoted supra. There shall be no order as to costs.