SUMER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of Civil Writ Petition Nos.11960 of 2012 (Sumer Singh and others v. State of Haryana and others), 11949 of 2012 (Sanjiv Kumar and others v. State of Haryana and others) , 11980 of 2012 (Karampal and another v. State of Haryana and others), 11985 of 2012 (Subhash Kumar v. State of Haryana and others), 11986 of 2012 (Sukhdev Singh and another v. State of Haryana and others), 11998 of 2012 (Satpal and others v. State of Haryana and others), 12012 of 2012 (Jagdish Ram and others v. State of Haryana and others), 12084 of 2012 (Rajinder Kumar and others v. State of Haryana and others), 12090 of 2012 (Wazir Singh v. State of Haryana and others), 12093 of 2012 (Krishan Kumar and another v. State of Haryana and others), 12147 of 2012 (Wazir Singh and another v. State of Haryana and others), 12148 of 2012 (Mahesh Kumar v. State of Haryana and others), 12149 of 2012 (Om Parkash v. State of Haryana and others), 12161 of 2012 (Shailender Kumar and others v. State of Haryana and others), 13551 of 2012 (Surender Kumar v. State of Haryana and others), 12081 of 2012 (Kanihya Lal and others v. State of Haryana and others), 12082 of 2012 (Raj Kumar and others v. State of Haryana and others) and Civil Revision No.3737 of 2012 (Gurnam Singh and others v. Transport Commissioner and others) as identical issue arises for adjudication in all these petitions.

(2.) The challenge in this bunch of petitions is to the order dated 6.6.2012 issued by the Director General, Haryana Roadways, Chandigarh and addressed to all the General Managers, Haryana Roadways whereby the Drivers/Conductors taken from amongst the Workshop Staff on temporary basis are to join back on their original posts. The facts are being noticed from Civil Writ Petition No.11960 of 2012.

(3.) The petitioners were initially appointed and served as the members of Workshop Staff with different Haryana Roadways Depots carrying the designation of Assistant Welder/ Helper/ Assistant Electrician/ Fitter/ Washing Boy etc. In the year 2006, the State Transport Commissioner, Haryana issued a letter dated 19.9.2006 to all the General Managers of the Haryana Roadways in the State of Haryana in terms of which applications were to be taken from employees working in the Mechanical Staff Workshops for change of trade and to be assigned duties on the posts of Drivers/Conductors, provided such employees possessed the requisite eligibility for holding the posts of Drivers/Conductors.