NARENDER SINGH Vs. D T C

JUDGEMENT

(1.) Rule. D.B.

(2.) Learned counsel for the parties state that these five writ petitions involve the same questions of law and fact and can be disposed of by a common order today itself.

(3.) Petitioners were working as drivers with the Delhi Transport Corporation. They were found not suitable for the post of Drivers after they had been got medically examined and were offered the job in the lower grade. Feeling aggrieved against this action of the respondent, the petitioners approached this court and filed separate writ petitions, which were disposed of on or about 26th July, 1993 by separate but similar orders with similar directions. Directions issued in each case were: