- (1.) Prayer in the present writ petition is for issuance of directions to the respondents to fill up the posts in the workshop categories in the Chandigarh Depot in terms of the Pepsu Raod Transport Corporation (Conditions of Appointment and Service Regulations), 1981 (hereinafter referred to as '1981 Regulations').
(2.) Counsel for the petitioners contends that the respondents are resorting to appointment by way of contract through private contractors or outsourcing the work by which the employees of the workshops are adversely affected. As per the 1981 Regulations, 80% of the higher posts has to be filled up by way of promotion and 20% has to be filled by direct recruitment. He states that the petitioners are entitled to their share in the promotional posts as they are regular employees and they should be considered for promotion against their quota, which they are entitled to.
(3.) Counsel for the respondents submits that by the outsourcing of the work or appointing employees on the basis of contract will not adversely affect the rights of the petitioners. While referring to para-4 of the written statement, he submits that the services of the petitioners would be governed by the 1981 Regulations. However, there has been an amendment made in the said Regulations w.e.f. 11.08.2010 and the terms of the said Regulations would be applicable to the claim of the petitioners.;