DELHI STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION LTD (DSIIDC) Vs. VINEET GAUR AND OTHERS

JUDGEMENT

(1.) Delhi State Industrial and Infrastructure Development Corporation Limited (DSIIDC) has filed this writ petition impugning order dated 18th May, 2016, passed by the Principal Bench of the Central Administrative Tribunal (Tribunal, for short) in OA No. 465/2015 limited to the directions issued in paragraphs 18 and 19. For the sake of convenience, we would reproduce paragraphs 18 and 19, which read as under:-

(2.) It is seen that the claim of the respondents, who were engaged for the first time as Work Assistants/Technical Supervisors between 7th May, 1995 to 1st May, 1998, for regularisation was rejected. The limited relief granted to the respondents, noticing that the respondents had the requisite educational qualifications and were working against sanctioned posts, was that they would be re-engaged in service within 60 days on the same terms and conditions on which they were working prior to the termination order dated 18th December, 2014, till the existing vacancies of Junior Engineer (Civil) were filled up on regular basis. The respondents were to be paid any arrears or given benefit of the break period.

(3.) The DSIIDC questioning the directions in paragraphs 18 and 19 quoted above had made conflicting and contradictory assertions in the writ petition on facts. A Division Bench, recording the said discrepancy, vide order dated 28th September, 2016 had directed the petitioner DSIIDC to reconcile and state the true factual position. This order dated 28th September, 2016 reads:-