BAJRANGI RAM Vs. NAVYUG SCHOOL

JUDGEMENT

(1.) Rule. Ms. Anjana Gosain, learned counsel waives notice of Rule. With consent, the writ petitions were taken up for disposal.

(2.) In all these petitions, the claim made is identical i.e. for regularisation of the services of the petitioners who have been working as employees for last 3-4 years with the respondent Navyug School which is managed and controlled by the NDMC.

(3.) Notice had been issued in these proceedings on 18th March, 2005 and by an order services of the petitioners were directed to be continued. The respondents had obtained adjournments from time to time and it was stated during the course of the proceedings that the issue of regularisation was under active consideration of the management of the Nayug School Society.