JAGDISH CHANDER Vs. D T C

JUDGEMENT

(1.) THE petitioners have prayed for following relief :

(2.) IN view of the judgment in the case of "secretary, State of Karnataka and ors. Vs. Umadevi and Ors. " reported in (2006) 4 SCC 1, the petitioners cannot claim regularization as a matter of right as they were appointed without undergoing selection process.

(3.) WITH regard to alternative prayer, the petitioners themselves have filed annexure P7, which is a letter dated 22nd April, 2008. The said letter states that the management of DTC has decided in principle to grant age relaxation to contractual drivers over and above the prescribed age of 35 years.