SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners are the conductors/drivers who had worked when there was strike in State of Haryana w.e.f 16/10/2018 to 3/11/2018 and now they have approached this Court for adjusting them against the vacant posts of conductors and drivers, as the similar benefit has already been given to the drivers/conductors who had worked during the strike in 1993. Reference has been made to letter dtd. 17/2/1994 issued by General Manager, Haryana Roadways, Sirsa.

(2.) On notice of the petition, The grievance of the petitioners before this Court is that some of the petitioners were doing private job and they joined the duties of conductors/drivers on the hope that they will be adjusted against the vacant posts of Drivers and Conductors as assured by General Manager, Haryana Roadways, Sirsa and Works Manager, Sirsa but on 3/11/2018 they were told that their service is no longer required. Further the respondents had issued advertisement (Annexure P-3) colly advertising various posts of drivers/conductors on regular basis. Besides these regular posts, the respondents are proceedings ahead with selection process for 905 posts of conductor/504 posts of driver.

(3.) On notice of the petition, a reply has been filed by learned State counsel on 6/12/2018 and in para 9 of the reply, it has been stated that it has been decided in principle to withdraw the engagement on contractual basis of 905 conductors and 504 drivers, advertised through advertisement with closing date 25/10/2018. The proposal for withdrawal of process has already been submitted for approval and it is under active consideration of the Government.