NEERAJ KUMAR GUPTA Vs. DELHI VIDYUT BOARD

JUDGEMENT

(1.) NO one appears for the petitioners although it is 12.40 P.M. No one even earlier appeared for the petitioners on 29.4.2013, 26.11.2012 and 23.11.2012.

(2.) THERE are 72 petitioners in this case. Petitioners were appointed on contract basis as Electrical Inspectors/Supervisors with Delhi Vidyut Board. They effectively seek their regularization by challenging the termination clause of contractual appointment letter. It is also prayed that if in future selection process the petitioners are not appointed, then, they be appointed on contract/daily wages basis. There is also a claim for ,,equal pay for equal work.

(3.) CONSTITUTION Bench of the Supreme Court in the case of Secretary, State of Karnataka Vs. Umadevi and Ors. (2006) 4 SCC 1 has laid down the following ratio: -