VIVEK KUMAR BIRLA, J. - (1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Siddharth Khare and Sri Suhail, learned counsel for the petitioners in the present writ petition and in writ petition no. 33852 of 2016 and Sri Anwar Mehdi Zaidi, learned counsel for the petitioner in writ petition no. 37883 of 2016 and Sri S.D. Singh, learned Senior Counsel assisted by Sri Diptiman Singh, Advocate appearing for the respondent no. 2 to 6 (Hindustan Aeronautics Ltd.).
(2.) Pleadings between the parties have been exchanged and with their consent, the present petition as well as connected writ petitions are being disposed of finally at this stage itself and as agreed between the parties facts of the leading case are being taken into consideration.
(3.) The present writ petition has been filed seeking following reliefs: (a) a writ, order or direction of a suitable nature commanding the respondents to forthwith grant appointment to the petitioners as Technician Trainee/Diploma Trainee in appropriate Trade/Discipline for which the petitioners have been selected in pursuance to Advertisement No. 02/2011 issued by Deputy General Manager (Human Resource), Hindustan Aeronautics Ltd., Kanpur, within a period to be specified by this Hon'ble Court; (b) a writ, order or direction of a suitable nature commanding the respondents to permit the petitioners to function as Technician Trainee/Diploma Trainee in appropriate trade/discipline for which the petitioners have been selected and to make regular payment of monthly salary to the petitioners on such posts regularly every month; (c) any other writ, order or direction as this Hon'ble court may deem fit and proper in the circumstances of the case; and (d) award cost of the petition to be paid to the petitioners. ;