HARPAL SINGH Vs. HRTC

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution of India, petitioners have assailed the decision taken by the respondent No. 1 in 122nd meeting of Board of Directors held on 22.4.2013 (Annexure P-7) as also the advertisement dated 22.5.2013 (Annexure P-8), inviting applications for filling up 600 posts of drivers on contract basis. Reply filed by the respondents only reveals that there is no effective challenge to the petition. Factual matrix is also not in dispute. In the response, respondent-Corporation has in fact made the following admissions:-

(2.) There is a chequered history with regard to filling up the posts of drivers on contract basis, so advertised by the respondent-Corporation from time to time.

(3.) Significantly, in its 121st meeting of Board of Directors, the respondent-Corporation itself took the following decision:-