SURESH CHANDRA SINGH Vs. DELHI CANTONMENT BOARD

JUDGEMENT

(1.) The present writ petitions have been filed seeking following prayers:

(2.) Sh. Rajiv Agarwal, learned counsel for the petitioner submits that the respondents despite the directions issued by Union of India through Assistant Labour Commissioner (Central), Ministry of Labour and Employment vide communication dtd. 8/7/2022 is bent upon changing the service conditions of the petitioners.

(3.) Learned counsel submits that it has been learnt that now the services of the paramedical staff is being outsourced and therefore some agreements have been entered into, between contractors and respondents. Learned counsel for the petitioner submits that the petitioners were direct employees of the respondent and now these employees are being placed under a contractor.