INDIAN COUNCIL OF MEDICAL RESEARCH Vs. PREM CHAND

JUDGEMENT

(1.) . By this writ petition the Indian Council of Medical Research (hereinafter referred to as ICMR) seeks to challenge an order dated ;20.10.2000 passed by the Central Administrative Tribunal (hereinafter referred to as the Tribunal), holding that to all such of the private respondents herein, as fall within the definition of casual labourers, as provided in the Casual Labour (Grant of Temporary status and Regularisation) Scheme 1993, should be extended the benefits of the aforesaid Scheme provided, firstly if they have been engaged by respondents for a period of at least 206 days since respondents' organisation is observing the 5 day week and secondly subject to the said persons being in employment of respondents on the date of issue of the impugned order, and thirdly in case they fulfil the other eligibility qualifications prescribed in the Scheme. It was also ordered by the Tribunal that the said directions should be implemented within four weeks from the date of receipt of copy of the impugned order.

(2.) . On 3.1.2001, this Court issued notice to show cause on the writ petition and also notice on the stay application referred by the appellant.

(3.) . when the matter came up for hearing thereafter on 1.5.2001, learned counsel for the respondents stated that respondents will not press the contempt proceedings before the Tribunal, and thereafter on 13.9.2001, in the presence of both the parties, it was directed that since pleadings are complete, the matter would be taken up for final disposal. Accordingly, this writ petition is being taken up for final disposal at the admission stage itself.