DELHI ADMINISTRATION Vs. HIRA LAL

JUDGEMENT

(1.) The order under appeal was passed on 11/1/1988 by the central Administrative tribunal, Principal bench, Delhi. It granted to the respondents the same relief that was granted to the petitioners by a learned single Judge of the Delhi High court, H. L. Anand, J. , in writ petitions CWPs nos. 270 and 937 of 1978. Those reliefs were that the respondents "would be deemed to have continued in service and would be treated as such, but without prejudice to such action as the authorities may be advised to take in relation to the matter in accordance with law".

(2.) The respondents were temporary constables in the service of the Delhi Administration. They were appointed in 1963, 1964 and 1966. In 1967 there was a strike in which the respondents participated. By reason thereof, their services were terminated by the appellants on 16/3/1967.

(3.) Writ petitions had been filed in 1978 in the Delhi High court by persons similarly placed. Those writ petitions were allowed by H. L. Anand, J. on 18/7/1983 and he gave them the reliefs aforementioned.