ABHAY MANOHAR SAPRE,J. - (1.) These appeals are directed against the final judgment and order dated 28.06.2007 passed by the High Court of Kerala at Ernakulam in Writ Appeal No.479 of 2002 and Writ Appeal No.480 of 2002 whereby the High Court, by a common judgment, dismissed the appeals filed by the appellants herein. Against the said order, the appellants filed review petitions which were disposed of by the High Court by order dated 23.08.2007 in R.P. No.767 of 2007 in Writ Appeal No.479 of 2002 and R.P. No.768 of 2007 in Writ Appeal No.480 of 2002.
(2.) In order to appreciate the short controversy involved in these appeals, few relevant facts need to be mentioned infra.
(3.) The appellants claiming to be working as clerical staff filed writ petitions against the Food Corporation of India-FCI (Respondent No. 1 herein) in the Kerala High Court and prayed therein that their services be regularized on their respective posts on which they were working since 1997 in the set up of FCI. In other words, the appellants (petitioners therein) claimed a relief of regularization of their services in the set up of FCI as regular employees of the FCI.;