Kurian Joseph, J. - (1.) CWP (T) No. 7104 of 2008.
(2.) THE writ petition has been filed with following prayers: (i) That the Respondent No. 4 may be restrained from terminating the services of the applicants till final disposal of this original application and till such time the applicants are absorbed in other institutions like Respondent No. 2. (ii) That the Respondent No. 1 may be directed to either have the work transferred to the Respondent Union which has been transferred to Respondent No. 2 or in the alternative to have the services of the applicants absorbed in other institutions/Govt. Departments etc. etc. (iii) The Respondents may be directed to give employment to the applicants by absorbing/adjustment on the alternate jobs in the government Departments, Governments undertakings/undertaking etc. etc. as the applicants have now become over age and there is no chance of the applicants of getting employment elsewhere. In reply it is stated as follows: That the present application has been filed by the applicants against the policy decision taken by the State Govt. whereby sub -wholesalers have been abolished in the fertilizer distribution system in the State of H.P. And henceforth only the wholesaler and Retailer will operate the supply of fertilizers to the farmers in the entire state. The sub whole dealers being middle channel, was burdening the State exchequer in lacs of rupees plus 10% commission charges on account of unnecessary transportation charges, loading and unloading of fertilizer at number of places. With this decision, the fertilizer prices have come down and farmers of the State will get fertilizers on cheaper rates as compared to earlier rates. The state Govt. is fully competent to take such a policy decision which is in the larger public interest. The services of the applicants can not be transferred to the Respondent No. 2 because they were neither engaged by the State Govt. nor there was any privity of contract between the State Govt. and the applicants for transferring their services to Respondent No. 2. Hence the applicants are not entitled to any relief and present OA deserves to be dismissed by this Hon'ble Tribunal. CWP (T) No. 8095 of 2008
(3.) THE writ petition has been filed with following prayers: (i) That the Respondents No. 4 may kindly be restrained from terminating the services of the applicants till final disposal of this original application and till such time the applicants are absorbed in other institutions like Respondent No. 2. (ii) That the Respondent No. 1 may be directed to either have the work transferred to the Respondent Union which has been transferred to Respondent No. 2 or in the alternative to have the services of the applicants absorbed in other institutions/Govt. Departments etc. etc. (iii) The Respondents may be directed to give employment to the applicants by absorbing/adjustment on the alternate jobs in the Government Departments, Governments Undertakings/ etc. etc. as the applicants have now become over age and there is no chance of the applicants of getting employment elsewhere.;