BIRBAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioners essentially seek re -engagement on the ground of violation of the principle 'last come first go'. At this distance of time, the said relief cannot be granted by this Court. However, in case the petitioners have actually worked under the respondents No. 2 and 3 and in case they require additional manpower, on account of availability of work, the petitioners shall be engaged as fresh hand in preference to new recruits. With the aforesaid observations, writ petitions stand disposed of, so also the pending application(s), if any.