DIRECTOR GENERAL (WORKS) CPWD Vs. KARAM SINGH

JUDGEMENT

(1.) BY this order I shall dispose of above three writ petitions since all arise from the same Award dated 22nd February, 2006, inasmuch as, similar question of law is involved therein.

(2.) SHRI Baldev Singh, Shri Bal Kishan and Shri Karam Singh raised an industrial dispute which was referred to Central Government Industrial Tribunal (CGIT) in the following terms :-

(3.) DIRECTOR General (Works), CPWD contested the claim of workmen. It was claimed that workmen were hired through the contractors. Workmen were hired as drivers on contract basis for a specific period. Accordingly, they were not entitled to one month's notice pay or compensation.