AI Structured Summary
Not yet generated for this judgment
Judgment
Anoop Chitkara, J
The petitioners, who are working as Piece Meal Workers with the respondent-Corporation, have come up before this Court seeking a direction to
the respondents to convert their services on contract basis. In this regard the petitioners have already made representations, which are still pending
before the authorities concerned.
Notice. Mr. Vikas Rajput and Mr. Ajay Kumar Chauhan, Advocates appear and accept service of notice on behalf of the respondents.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Consequently, the petitions are disposed of with a direction to the respondents/authorities to decide the representations of the petitioners, in
accordance with law, within one month. While deciding the petitioners’ representations, the respondents/authorities shall also take into
consideration the judgment delivered by the learned Single Judge of this Court in CWPOA No.1517 of 2019, titled Prem Singh versus Himachal Road
Transport Corporation & Another, decided on 18.12.2019. Liberty is reserved to the petitioners to approach this Court again, in case they still feel
aggrieved and dissatisfied with the outcome of the representation. Pending application(s), if any, are closed.