RAMESHWAR DAYAL Vs. INDIAN RAILWAY CONSTRUTION CO LTD

JUDGEMENT

(1.) These two writ appeals have been against the impugned judgment of the learned Single 3udge dated 3.3.2000. Heard learned counsel for the parties and perused the record.

(2.) The facts in detail have been set out in the judgment of the learned Single Judge and hence we are not repeating the same except where necessary.

(3.) LPA No.294/2000 has been filed by the respondent in the writ petition, Indian Railway Construction Company Ltd. (IRCON) against the direction in the impugned judgment to regularize the writ petitioner. On the other hand, LPA 189/2000 has been filed by the writ petitioner against the direction in the impugned judgment dismissing the writ petition so far as the prayer for payment of higher emoluments for assignment in Algeria was concerned, giving liberty to the employee to file a civil suit.