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Judgment
S.K. Mahajan, J.—RULE.
With the consent of the parties, the matter has been heard and disposed of by this order.
Petitioner No.1 was appointed as a peon on daily wages in April, 1999. Petitioners 2 to 5 were appointed as peons on daily wages in June, 1999. In April, 2001, petitioners were asked to proceed for training for six months in the branch offices located at different placed outside Delhi. Since it was mentioned in the letter, asking the petitioners to proceed for training, that their services could be terminated by either party by giving 15 days notice, the petitioners filed this petition for issue of an appropriate writ or order or direction directing the respondents to regularise the services of the petitioners and if at all the petitioners are to be sent for training, they should be sent only after regularisation. In another petition, filed by one of the peons in similar circumstances, the Court had directed that in the event of any vacancy arising in future for engaging any casual labour, the name of the petitioner will also be considered by the respondent. Parties are agreed that this writ petition may be disposed of on similar lines on which the CWP NO.6685/2002 was disposed of by this Court on 21.10.2001.
In view of the submissions made by the parties, I direct that in the event of any vacancy arising in future for engaging any casual labour, the names of the petitioners will also be considered by the respondents in preference to their juniors and outsiders. With these observations, this petition stands disposed of.