EXECUTIVE ENGINEER DIVISION CPWD Vs. BIJENDER AND ORS.

JUDGEMENT

(1.) This petition impugns the award dated 31.01.2007 passed by Central Government Industrial Tribunal cum Labour Court No.1. The workmen were supposed to reinstate with 40% back wages. The petitioner has crystallized the issue to be determined in this case in the rejoinder as under:-

(2.) The Division Bench of this Court has held that the work order employees, daily wagers and direct employees would get benefit of regularisation of the principal employer i.e. the petitioner. The aforesaid SLP preferred by the petitioner was dismissed by the Supreme Court on 10.11.2009 by the following order:-

(3.) Since the issue has already been found in favour of the respondentworkmen, the sole ground for the petitioner to challenge of the impugned order is dissipates.