PRAMATH PATNAIK,J. - (1.) Since the aforementioned writ applications [W.P. (S) No. 6782 of 2007 with W.P. (S) No. 4246 of 2007] involve common questions of law, therefore, the said writ applications have been heard analogously and with the consent of the respective counsels, are being disposed of by this common order.
(2.) In the aforementioned writ applications [W.P. (S) No. 6782 of 2007 with W.P. (S) No. 4246 of 2007], the petitioners have, inter alia, prayed for direction upon the respondents to consider the case of the petitioners for employment as displaced person as per Scheme of rehabilitation in pursuance to the order of the Hon'ble Patna High Court dated 16.11.2000, passed in M.J.C. No. 2079 of 1998 (Annexure-8).
(3.) Heard Mr. Rajeeva Sharma, learned senior counsel for the petitioners as well as Mr. Indrajit Sinha, learned counsel appearing for the Respondents-NTPC.;