RAJINDER KUMAR Vs. H.R.T.C.

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in all these petitions, the same are taken up together for hearing and are being disposed of by a common judgment. However, in order to maintain the clarity, the facts of CWP (T) No. 12295 have been taken into consideration. CWP (T) No. 12295/2008

(2.) PETITIONER was appointed as Store -Keeper in the Respondent -corporation at Rekong Peo on 14.10.1997. He completed his normal tenure of two winters and three summers on 14.10.2000. However, he was transferred to Sarkaghat on 30.9.2005. He was not paid over stay allowance though he had made representation. CWP (T) No. 12296/2008

(3.) PETITIONER was appointed as Conductor at Rekong Peo in the month of May, 2000. He has completed his normal tenure, i.e. two winters and three summers at Rekong Peo in the month of May, 2003. He was transferred to Himachal Road Transport Corporation, Bilaspur. He has also not been paid over stay allowance.