SUDHIR AGARWAL,RAM KRISHNA GAUTAM,J. - (1.)Heard Sri V.K.Singh, learned Senior Advocate, assisted by Sri Prakhar Tandon, learned counsel for appellant, learned Standing Counsel for respondents and perused the record.
(2.)This intra-Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as "Rules, 1952") has arisen from judgment dated 12.05.2005 passed by learned Single Judge dismissing appellant's writ petition no.30437 of 2005.
(3.)Learned Senior Counsel submitted that appellant was engaged on contract basis but when vacancies were available, he was not regularized giving preferential treatment. However, when questioned, he could not dispute that there is no provision applicable to Uttar Pradesh State Road Transport Corporation (hereinafter referred to as "U.P.S.R.T.C."), which may confer any right upon appellant to claim regularization or even preferential right of regularization or absorption. It is also not disputed that recruitment and conditions of service of employees of U.P.S.R.T.C. are governed by statutory provision namely U.P. State Road Transport Corporation Employees (other than officers) Service Regulation, 1981 (hereinafter referred to as "Regulation, 1981"), which has been framed under Section 45(2)(c) of Road Transport Corporation Act, 1950 (hereinafter referred to as "Act, 1950").