HITESH BHUPATSINH BARAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. Ramnandan Singh for the petitioners and Mr. Maulik J. Shelat, learned counsel for the respondents. Perused the record.

(2.) In All these Petitions under Article 226 of the Constitution Of India the Petitioners who are engaged as Temporary Employees with the Respondent Life Insurance Corporation Of India have approached this Court with the prayer that a writ of mandamus be issued directing the Respondent Corporation to absorb the Petitioners by extending the benefit of floating the Scheme of holding One time Limited Examination to the Petitioners and such other Petitioners who have completed 5 years of service of more with the Corporation.

(3.) Mr. Ramnandan Singh, learned counsel for the petitioners would take the Court through various orders of the Hon'ble Supreme Court, wherein, the Supreme Court of Civil Appeal Nos.953-968 of 2005 dtd. 18/1/2011 in the case of 92 employees have considered and directed for claiming the benefit of one time scheme as one time measure, directed the Corporation to consider their case for regularizing their services after taking the limited departmental exam.