MUNICIPAL CORPORATION OF DELHI Vs. RAJO

JUDGEMENT

(1.) Earlier MCD had filed a writ petition bearing W.P. (C) No. 14377/2022 tiled as "Municipal Corporation of Delhi vs. Deputy Labour Commissioner and Ors" dtd. 14/10/2022 in which the following order was passed;

(2.) Present writ petitions have been filed on identical facts.

(3.) Learned senior counsel for the respondent submits that the only distinction between the cases earlier disposed of and the present cases are that in the earlier order dtd. 14/10/2022, the contention of the learned senior counsel for the petitioner was recorded that the respondent -workman along with other daily wagers were regularized in April, 2013.