DIRECTOR GENERAL Vs. ROBINSON P.M.

JUDGEMENT

(1.) This review petition is filed by the petitioners in Writ Petition No.2210/2021 seeking to review the order dtd. 6/4/2021 passed by this Court insofar as it relates to the operative portion of the order wherein this Court had directed the petitioners - Corporation to extend the benefit to all the remaining employees by treating them as absorbed with effect from 1/4/2003.

(2.) Learned counsel for the petitioners submits that the respondents herein were not in service as on 1/4/2003. He refers to Annexure-C and submits that the respondents had joined the service on deputation in ESI only in the year 2004 and they were absorbed on 1/1/2006. This statement made by the learned counsel for the petitioners is not disputed by the learned counsel for the respondents.

(3.) We therefore, deem it fit to modify the operative portion of the order passed by this Court in Writ Petition No.2210/2021. We direct the petitioners - Corporation to extend the benefit to the respondents - employees by taking their date of deputation and also the date of absorption as found in Annexure-C and thereafter, the exercise of passing necessary orders granting consequential benefits shall be done within the time granted by this Court while disposing of Writ Petition No.2210/2021.