Dhananjaya Y Chandrachud, J. - (1.) Leave granted.
(2.) These appeals arise from a judgment and order of a Division Bench of the High Court of Himachal Pradesh dated 27 February 2016. They relate to eight employees, who have been regularized in the service of the Himachal Road Transport Corporation, the appellant before this Court. Details pertaining to these employees have been placed on the record in a chart submitted by learned counsel appearing for the appellant, which we extract below: JUDGEMENT_306_LAWS(SC)2_2019_1.html
(3.) All the above employees are legal heirs of erstwhile employees of the appellant who retired on medical grounds during their tenure of service. One of them, Lekh Ram, moved the High Court complaining of being denied compassionate appointment under the policy of the appellant.;