RAJINDER SINGH BISHT Vs. DSLDC

JUDGEMENT

(1.) The petitioner here claims a direction to the respondent (hereafter called the "DSIDC") for grant of overtime allowance for the period he had to work on Sundays and other holidays, and after normal working hours.

(2.) The petitioner, an employee of the first respondent (hereafter referred to as "DSIDC") claims that he was asked to work in the liquor vends maintained by his employer. During such assignments, the DSIDC requires its employees to often work for beyond duty hours and also report for duty on weekly and certain other holidays. This based upon the exigencies of the work.

(3.) Learned counsel for the petitioner has relied upon Rule 34 of the Delhi State Industrial Development Corporation Limited (Staff Service) Rules, 1978 which provides that the Corporation may grant overtime allowance to its employees in Group-C or Group-D posts who are required to work on Sundays or holidays or have put in extra hours of work on week days in connection with the Corporation's work at the rates applicable to Central Government employees from time to time.