Rakesh Tiwari, J. - (1.) Heard learned counsel for the parties and perused the record. In these two writ petitions, common questions of law and facts are involved, as such they are being decided by this common judgment. FACTS OF WRIT PETITION NO. 52316 Of 2005
(2.) In Writ Petition No. 52316 Of 2005 the petitioners claim to be appointed as Drivers in the New Okhla Industrial Development Authority (hereinafter referred to as the NOIDA), Gautam Budh Nagar. They also claim to be working continuously from the year shown against their names as under: S.No. Name Year of appointment1 2 3 Shri Ramesh Chandra Nagar Shri Yogender SinghShri Ram Prasad 1989 1985 1995 4 5 Shri Upender SinghShri Suresh Chand 1996 1990
(3.) The petitioner in this petition has prayed for quashing of the advertisement dated 30.6.2005 (Annexure 7) issued by the NOIDA Authority and further to fill up the vacancies of drivers only from amongst the petitioners and similarly situated persons.;