(1.) 25 posts of unskilled workers on contract basis in Resin and Turpentine Factory, Nahan were advertised in newspapers, i.e. The Tribune and Amar Ujala on 2.6.2012. Petitioners also participated in the selection process. Petitioners participated in 25 KMs walk test and physical test on 21.82012 and 22.8.2012. Call letters were issued to the petitioners and similarly situate persons on 21.7.2012 to appear in the interview/viva voce for the post of unskilled workers on 16.10.2012 and 17.10.2012 in R&T Factory, Nahan. However, fact of the matter is that respondentcorporation vide letter dated 30.8.2014 has cancelled the selection process initiated on the basis of advertisement dated 2.6.2012. The Model Code of Conduct was imposed on 30.10.2012. Respondentcorporation requested the Principal Secretary (Forests) to the Government of Himachal Pradesh to clarify whether the interview could be conducted on the scheduled date or not. The matter remained under consideration. The Principal Secretary (Finance) to the Government of Himachal Pradesh asked the respondent-corporation to internally locate the surplus staff. The text of letter dated 17.6.2014 reads as under:
(2.) A meeting of Board of Directors of the respondent-corporation was held on 11.7.2014. The Board of Directors directed that the requirement be got assessed by the administrative department first and then the matter be referred to the Service Committee. The General Manager of R&T Factory was informed on 26.7.2014 that no action with regard to filling up of unskilled workers on contract basis be taken up and fresh process will be started as soon as the instructions are received from A.D. The Managing Director sent a communication to the Principal Secretary (Forests) to the Government of Himachal Pradesh on 1.8.2014. Letter dated 1.8.2014 reads as under:
(3.) The Managing Director informed the General Managers of R&T Factory, Nahan and Bilaspur not to fill up the posts of unskilled workers on contract basis on 30.8.2014.