DAMODAR BHAGAT AND ORS. Vs. SIRAZ HUSSAIN

JUDGEMENT

(1.) CM No. 13721/2011 (Ex -certified copies).

(2.) COUNSEL for the petitioners submits that the respondent have failed to comply with the directions contained in the judgment dated 15.09.2005. Ms. Gupta, counsel for the petitioners submits that the petitioners were initially working as contract labour and had approached this Court by filing W.P. (C) No. 3474/2003 praying for re -employment by the Food Corporation of India. The writ petition was disposed of by an order dated 30.04.2004. The respondent being aggrieved by the said order, filed an LPA No. 682/2004 before the Division Bench which was decided on 15.09.2005. She further submits that the respondent has been employing labour from another State only with a view to over reach the order passed by the Division Bench of this Court as the order had made abundantly clear that the respondent would maintain a seniority list of surplus labour depot wise and as and when there is work for which additional labour from outside is required to be deployed, the petitioner would be given preference.

(3.) MS . Gupta, counsel for the petitioners submits that earlier contempt petition was on different grounds, which are not subject matter of the present petition.