HIMACHAL ROAD TRANSPORT CORPORATION HIMACHAL ROAD TRANSPORT CORPORATION Vs. DINESH KUMAR:PARVEEN KUMARI MS

JUDGEMENT

(1.) Special leave granted.

(2.) The Himachal Pradesh Road Transport Corporation is the appellant in both the appeals. One Shri Dinesh Kumar is the respondent in the appeal filed against Special Leave Petition (C) No. 15998 of 1995 and one Ms. Parveen Kumari is the respondent in the appeal filed against Special Leave Petition (C) No. 16027 of 1995. In this judgment the appellant will be referred to as the 'Corporation', and the respondent will be mentioned by their names.

(3.) The Corporation has filed the appeals against the order of Himachal Pradesh Administrative Tribunal in O.A. No. 423/95 dated 27-3-1995 in the case of Shri Dinesh Kumar and against the order passed in O.A. No. 3320/94 dated 6-3-1995 in the case of Ms. Parveen Kumari. Both the appeals are connected. They involve consideration of a common question, namely, whether the respondents are entitled to be appointed as clerk on regular basis forthwith under the 'kith and kin policy'. We should hasten to add that the validity of kith and kin policy was not questioned before us. So, we are not adjudicating the larger aspect in these appeals.