NARENDRA NATH TIWARI, J. - (1.) IN this writ petition, the petitioners have prayed for a direction on the respondents to consider the petitioners' candidature for regular appointment, who had been working on daily wage basis for several years. Petitioners have further prayed for a direction on the respondents to fill up the vacant sanctioned post in terms of the said advertisement.
(2.) PETITIONERS ' case is that the Petitioner No. 1 was engaged on daily wage basis as driver on 29th August, 1998. Petitioner Nos. 2 and 3 were similarly engaged on daily wage basis on 1st December, 2001. Since the date of their engagement, they have been continuously working. An advertisement, being Advertisement No. 04 -05/2001, was issued for appointment on different posts including the post of driver. The prescribed qualification for the post of driver was Class VIII pass and other eligibility was driving license.
(3.) THE petitioners, who possessed the required educational qualification and driving license and eligibility, applied for the post of driver through Employment Exchange with the requisite papers. The petitioners were found suitable and their names were forwarded by the Employment Exchange.;