BALBIR SINGH Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This writ petition is filed by one Sh. Balbir Singh who is the General Secretary of DESU Mazdoor Sangh of Trade Union. As per the statement of the counsel for the petitioner made before me petitioner represents about 35,000 contractual workers who are working with the instrumentalities of State represented by respondent Nos.2 to 8 and such persons are members of the Trade Union of whom the petitioner is the General Secretary.

(2.) The following reliefs are claimed in this writ petition:-

(3.) The first relief which is prayed is that contractual workers should be made permanent employees by bringing in a scheme. Second relief which is claimed is of direction to instrumentalities of State who are the respondents to frame a policy for future recruitment. The third and final relief which is claimed is that instrumentalities of State must not appoint contractual employees.