RAJKUMAR MATHUR Vs. RSRTC & ANR.

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner who was engaged on contract basis as a driver. This Court in a set of writ petitions filed by so many similarly situated contractual drivers of the respondents directed age relaxation in their category in Deep Singh & Ors. vs. RSRTC & Anr., S.B. Civil Writ Petition No.3648/2010. Similar order was passed in a batch of writ petitions being leading case in S.B. Civil Writ Petition No.3807/2010, Puran Mal & Ors. vs. State & Ors. on 5.10.2010. The petitioner it appears filed writ petition but did not appear in the examination even though he was entitled to age relaxation pursuant to the judgment passed in his writ petition no.5515/2010. Now when the respondents have made regular appointment, he has approached this Court with the prayer that he should be regularised in service. He was engaged on contract basis as Bus Agent on 2.5.05 and according to him, he served the respondents on contractual basis for last six years, but then such appointment does not entitle the petitioner to regularisation in service. His regularization cannot even otherwise ordered because the respondents now made regular recruitment as per law. I find no merit in this writ petition, which is accordingly dismissed.