JOGINDER SINGH Vs. HINDUSTAN STEEL WORKS CONSTRUCTION LIMITED

JUDGEMENT

(1.) Learned counsel appearing for the parties would submit that the issue raised in this petition is squarely covered by the decision of this Court in WPS No.904 of 2002 (R.S. Vishwakarma Vs. Hindustan Steel Works Construction Ltd & Other), decided on 09.11.2016, in which this Court has held as under:-

(2.) In view of above, the writ petition is disposed of in terms of paragraphs 5, 6 & 7 of the order passed in R.S. Vishwakarma (supra). No order as to costs(s).