DAVID SUBRAMANI CHRISTIAN Vs. AHMEDABAD CANTONMENT BOARD

JUDGEMENT

(1.) These petitions are filed with the prayer to quash and set aside the entire recruitment process pursuant to advertisement dtd. 28/12/2022.

(2.) Heard learned advocate Ms. Dipali Patel for the petitioners. She submitted that the petitioners are working with Ahmedabad Cantonment Board who were engaged as dailywagers - 'Safai Karmachari' and 'Mali'. All the petitioners are skilled workers and working for more than 10 years. It is the case of the petitioners that during their service tenure their services have been changed from dailywagers to contractual employees which in itself is bad in law. She submitted that as there is likelihood of replacing the present petitioners through regular recruitment process the respondent - Ahmedabad Cantonment Board may be directed not to initiate any process of recruitment for dailywagers - Safai Karmachari/Mali.

(3.) On the other hand, Mr. Kshitij Amin, learned standing counsel for the Central Government appearing for Ahmedabad Cantonment Board submitted that earlier the advertisement dtd. 28/12/2022 was published in relation to recruitment of Safai Karmachari and Mali, however, in view of the communication dtd. 24/3/2023 by Recruitment Board, all the current recruitment process by Cantonment Board are kept in abeyance till further orders. In view of the said communication the advertisement pursuant ot which the present petitions are filed are no more in existence at this stage and therefore the present petition would not survive.