SHYAM LAL Vs. H.R.T.C.

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in these writ petitions, both the writ petitions are being disposed of by a common order.

(2.) THE issue raised in both these writ petitions pertains to the appointment of Drivers on contract basis under the respondent - Corporation. The Corporation started initiating the process of recruitment in the year 2006 for engaging 241 Drivers. The process of selection having been completed and when the procedure of appointment was in the midway, it is seen that the model code of conduct in view of the elections came into force on 10.10.2007. Out of the 241 persons thus empanelled, it appears that the training was imparted to 141 candidates and out of which only 62 were appointed. It is to be noted that even that appointment of 62 persons was pursuant to the orders passed by this Court. The petitioners before us in these writ petitions are similarly situated as those who obtained the appointment pursuant to the orders of this Court. The judgment of this Court is in CWP No. 2976 of 2008 dated 5.1.2010. That judgment has become final. This Court found that:

(3.) THE petitioners have placed reliance on the judgment of this Court in CWP No. 2976 of 2008 (Dev Raj v. Himachal Road Transport Corporation and Anr.), referred to above.