RAMESHWAR DAYAL Vs. IRCON INTL LTD

JUDGEMENT

(1.) THE petitioner had earlier filed Civil Writ No.2298/1995 in this Court impugning inter alia the memo dated 7th June, 1995 of the respondent and the relevant part whereof was as under:

(2.) THE said earlier writ petition filed by the petitioner was considered and decided by a Single Judge of this Court along with Civil Writ Nos.2296/1995 and 2297/1995 filed by the petitioners therein similarly situated as the petitioner. THE Single Judge vide judgment dated 3rd March, 2000 inter alia held that the respondent was bound to regularize the services of the petitioner herein. THE respondent was accordingly directed to regularize the services of the petitioner herein with all consequential benefits including promotion to a higher post than the post in which he had been functioning.

(3.) THE respondent immediately after the judgment dated 14th February, 2006 of the Division Bench, issued a letter dated 24 th March, 2006 titled "Termination of Service" to the petitioner. Vide the said letter, in pursuance to the judgment (supra) of the Division Bench, the services of the petitioner were terminated.