H C Mishra, J. - (1.) In both these writ petitions, the claims of the petitioners are same and accordingly, both these writ petitions are being considered together and are being disposed of by this common order.
(2.) Heard learned counsel for the petitioners and learned counsel for the respondents.
(3.) The petitioners have filed these writ petitions for mandamus commanding upon the respondent Damodar Valley Corporation (herein after referred to as the 'Corporation'), to appoint the petitioners in the Corporation under the category of displaced persons, since similarly situated other persons had already been appointed by the Corporation.;