CHAMAN LAL Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioners seek re -engagement on the ground that principle of 'last come first go' has not been followed. At this distance of time, it is not proper and possible to go into those aspects. However, in case the petitioners have actually worked under the 2nd/ 3rd respondents, in case the 2nd / 3rd respondents requires additional man -power on account of availability of work, the petitioners will be engaged in preference to new recruits, as fresh hand. With these observations, the writ petitions stand disposed of, so also the pending application(s), if any.