MOHINDER Vs. MUNICIPAL CORPORATION, CHANDIGARH

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondents to promote them as Drivers. They are further seeking direction to regularize their services.

(2.) The petitioners were appointed as Beldars on Daily Wage Basis in 1983. In November' 1994, they were directed to perform duty of Cleaners. They were transferred from Chandigarh Administration to Municipal Corporation, Chandigarh in May' 1996. Municipal Corporation, Chandigarh in September' 1998 converted 13 posts of Daily Wage Beldars into Cleaners. The petitioners were asked to perform duty of Drivers. In December' 1999, General House of Municipal Corporation, Chandigarh resolved that 29 Cleaners having valid driving license can be promoted as Drivers. The petitioners being eligible sent notice. They preferred CWP No.370 of 2002 which was disposed of with a direction to decide their notice within one month. The respondent has not promoted them as Drivers.

(3.) Learned counsel representing the petitioners submits that he has no instructions.