SURENDRA PRASAD KHUGSAL SURENDRA PRASAD KHUGSAL SURENDRA PRASAD KHUGSAL Vs. CHAIRMAN M M T CORPN OF INDIA:DELHI ADMINISTRATION:UNION OF INDIA

JUDGEMENT

(1.) These are three writ petitions under Art. 32 of the Constitution, all filed on behalf of the workers employed in non-statutory recognised canteens. Writ Petition No. 16081 of 1984 is filed on behalf of the workers employed in the canteens of National Small Scale Industries Corporation (NSIC). Writ Petition No. 16082 is filed on behalf of the workers in the canteens of the Food Corporation of India (FCI) and Writ Petition No. 11211 of 1985 is filed on behalf of the workers in the canteens of the Minerals and Metals Trading Corporation of India (MMTC).

(2.) In Writ Petition No. 16081 of 1984 which is filed on behalf of NSIC canteen workers, the relief claimed is that the canteen workers be treated on par with the Central Government employees and be granted the same status as that of civil servants with all the benefits and pay scales with effect from 1st October, 1979 or the pay scales mentioned in paragraph 15 of the writ petition. The canteen workers in this petition have contended that though the canteen in which they work is a non-statutory one, it is run or managed by the Government of India.

(3.) Writ Petition No. 16082 of 1984, which is the petition filed by the canteen workers of the FCI, is nothing but a copy of the petition filed by the canteen workers of the NSIC. The same averments are made and the same relief is claimed therein.