Lalit Kumar And Others vs Himachal Road Transport Corporation And Another

Ajay Mohan Goel, J

When these cases are taken up for consideration, learned Counsel for the parties are ad idem that these petitions can be disposed of in terms of the

order passed by this Court in CWPOA No. 1517 of 2019, titled as Prem Singh vs. Himachal Road Transport Corporation and another, dated

18.12.2019.

Accordingly, as prayed for, these petitions are disposed of by ordering that the directions passed by this Court in Prem Singh’s case (supra)

shall be read ad idem to have been passed in these cases also and further that respondent-Corporation shall consider the case of the petitioners for

conversion of their services into contract basis post completion of five years continuous service in case of those petitioners, who are possessing a

Diploma from ITI and post completion of six years in case of those petitioners, who did not possess such like diplomas, as from their respective dates

of initial appointment and appropriate orders in this regard be passed by the respondents/competent authority by 31.01.2021.

All the writ petitions stand disposed of in above terms, so also pending miscellaneous application(s), if any.