RAMESH KUMAR Vs. AIR INDIA LIMITED

JUDGEMENT

(1.) The present petition is filed seeking for a direction to the respondents to regularise the services of the petitioners as permanent drivers of the respondent No.1 against regular permanent vacancies.

(2.) When the writ petition was initially filed there were 10 petitioners. However, during the course of arguments counsel for the petitioners stated that he does not wish to press this petition so far petitioner No.5 - Sunder Singh, petitioner No.6 - Surender Singh and petitioner No.10 - Jaswant Singh are concerned. Accordingly, the writ petition stands dismissed so far the said petitioners are concerned and the present petition survives only so far the remaining 7 petitioners are concerned.

(3.) It is alleged in the petition that the petitioners were appointed as temporary Drivers by the respondents and that they worked for different periods in the aforesaid capacity. It is also alleged that they were appointed after they had gone through the process of necessary test and worked against vacancies of permanent drivers and therefore, their services are required to be regularised by the respondents.