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Judgment
15 paragraphs · 81 wordsSr.
No",DESIGNATION,"SANCTIONED
POSTS","POSTSF ILLED
IN","VACANT
POSTS
1.,Driver,214,184,30
2.,Conductor,292,222,70
3.,Timekeeper,05,0,05
4.,Driver Instructor,04,0,04
5.,Traffic Controller,33,06,27
6.,Assistant Traffic Inspector,25,15,10
7.,Traffic Inspector,2,0,2
posts as having been regularly recruited and appointed, having regard to the special facts, as stated in the affidavit. Ordered accordingly.Â",,,,
We also direct the Corporation to take steps for promoting the eligible candidates as soon as they are available for promotion. The impugned,,,,
Judgment of the High Court shall stand modified to the above extent. The appeals are allowed as above.,,,,