RAJESH GOMES Vs. NDMC

JUDGEMENT

(1.) THE petitioners have been working as drivers since 1987 and were initially enrolled as Temporary Muster Roll employees.

(2.) ON 24. 5. 1993 a circular was issued asking Temporary Muster Roll employees to apply for posts of Light Motor Vehicle driver cum fitter against direct recruitment quota. Thereafter, in 1994 the petitioners were informed that they should appear for a trade test and if they qualify they shall be posted as regular Muster Roll drivers.

(3.) THE petitioners appeared in the said trade test and were appointed as Regular muster Roll drivers on 17. 8. 1994.