ROHTAS KUMAR Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) By this writ petition, the petitioner has made a prayer to the following effect:

(2.) The petitioner has stated that he was working as a Retainer Crew Driver on daily wages w.e.f. 1.6.1989. His services were dispensed with by the respondent on 20.2.1990. He was again appointed on 21.7.1990 and successfully completed more than six months of continuous service. His services were terminated on 25.1.1993. He then raised an industrial dispute and an award was passed in his favour on 16.2.2002 against which DTC approached High Court. The petitioner was reinstated on duty on 21.8.2002 and the award was enforced. While the petitioner was being kept on daily wages, a similarly placed driver Suresh Kumar, who was also reinstated in the year 2000 was regularized. The petitioner was filed this writ petition with a prayer that directions should be given for his regularization.

(3.) In the counter affidavit, the respondent has not disputed the facts but has stated that circumstances of regularization of Suresh Kumar were different. The petitioner shall be regularized at his turn in accordance with rules. The writ petition was not maintainable.