LALIT KUMAR Vs. N D M C

JUDGEMENT

(1.) THE petitioners have been working as drivers with NDMC since 1991. They were initially treated as Temporary Muster Roll employees. As per the policy decision taken by the respondent/ndmc in 2002, the petitioners were enrolled as Regular muster Roll employees on completing 500 days of service.

(2.) THE petitioners have also a policy under which they are regularizing the services of Regular Muster Roll employees-drivers. It is admitted by the learned counsel for the respondents that services of the petitioners as drivers are required. It is not their case that the petitioners have indulged in any misconduct. As per the policy decision taken by NDMC, Regular Muster Roll employees are being gradually regularized as drivers depending upon the vacancy position subject to the petitioners qualifying the trade test and their selection being approved by the Selection Committee.

(3.) IN this connection, attention of the Court has been drawn to the decision of a Division Bench in writ petition nos. 646/1994, 4125/1995 and 4760/1995 wherein after considering the facts and circumstances, which are almost identical to the present case, the following directions were given :