Mehar Singh and Others vs H.R.T.C.

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

i) That the Respondent-Corporation be directed to consider the case of the Petitioners for regularization as per the policy/instructions of the State Government and as have been done in the case of similarly situated persons in the past in the Respondent-Corporation with all consequential benefits with effect from the date they had completed 8 years of regular contractual service with the Respondent Corporation.

ii) That the Respondent Corporation be directed to consider the case/representation made by the Petitioners within a time bound manner as per the policy/instructions of the State Government and as per the past practice without any discrimination.

It is seen that the representations filed by the Petitioners are pending consideration before the Respondent. Therefore, the writ petition is disposed of as follows. There will be a direction to the Respondent to look into the representations filed by the Petitioners and take appropriate action thereon in accordance with law within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioners.

The Writ Petition is disposed of, so also the pending application(s), if any.