KAMLESH KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ petition, the petitioners seek the relief of being granted all monetary benefits including the arrears pleading that they should be treated as regular employees from the dates of their initial appointments viz 4.5.1994 (petitioner No.1) and 9.5.1994 (petitioner No.2).

(2.) AT the outset, I must note a detailed order which is passed by the Chairman of the respondent No.2/National Commission for Backward Classes ie the employer on 1.8.1996 and the same reads as under:-

(3.) DURING the course of hearing, learned counsel for the petitioners has also pointed out to me the letter dated 20.1.1994 of the Union of India and which shows creation of five posts of Staff Car Drivers for the employer-respondent No.2. This order reads as under:-