KRISHAN KUMAR SHARMA Vs. STATE OF HP

JUDGEMENT

(1.) THE petition has been filed on the following substantive prayer: "That the respondents may kindly be directed to appointment the present petitioners against the available vacancies in the light of the judgment passed in the CWP No. 973/2010 titled Prem Singh Vs. State of HP & Ors."

(2.) IN reply, respondents No. 2 and 3 have taken the following stand vide paras 3 and 4:- :

(3.) THE case set up on behalf of respondents No. 2 and 3 is that out of the aforesaid 550 vacancies, as many as 464 drivers were appointed. However, in the meantime, a direction was issued by this Court in CWP No. 601 of 2010, titled Chet Ram v. H.R.T.C. & Others , directing the respondent Corporation to first exhaust the select list of drivers, relating to the process undertaken during the year 2007. It being so, further recruitment, over and above 464 drivers out of the select list of the year 2009, could not be made.