SHARDA SHARMA Vs. UOI

JUDGEMENT

(1.) THIS writ petition is pivoted on the two orders of the Supreme Court dated 26.7.1994 and 20.7.1995, passed in Civil Appeal No.4404/1994 and Writ Petition No.369/1994, titled as: Grih Kalyan Kendra Workers' Union v. Union of India and Anr.

(2.) TO be noted, though the order dated 26.7.1994 is not placed in the paper book, a substantial part of the said order has been extracted by the Supreme Court in its order dated 20.7.1995.

(3.) PERTINENTLY , this litigation appears to have a chequered history. Therefore, facts which are necessary for adjudication of the present writ petition are set out hereinafter.