GANESH DUTT Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this common order, we are disposing of Civil writ petition bearing Nos. 16164, 17697, 18102 of 1999, 117, 542, 565, 4548, 6830, 8980 and 9023 of 2000 as the questions of law and fact involved in these writ petitions are of identical nature.

(2.) THE petitioners have prayed for issuance of a writ in the nature of mandamus and prohibition restraining respondent No. 4 i.e., Maruti Udyog Limited through its General Manager, Palam Gurgaon Road, Gurgaon (hereinafter referred to as the Company) from employing any other workman without offering employment to them, as they have already been in continuous service of Company for a period of one year and have also completed 240 days.

(3.) ALL the petitioners as well as nearly 700 others similarly situated were called for examination for recruiting as regular employees of Company as LWO. A copy of the call letter issued to all the petitioner (issued to petitioner No. 20 Mukesh Kumar) is annexed with the petition as Annexure P -3. Another call letter issued to Ashok Kumar petitioner is attached with the petition as Annexure P -4. A list of 605 successful candidates was displayed on January 15, 1998. Out of them, 04 were given appointments on regular basis and 18 more were given regular appointments in October, 1999. The petitioners were not offered regular appointments although all the previous batches of apprentices have been absorbed on a regular basis in the employment of the Company.