BIRENDER SINGH Vs. SUDHA PILLAI

JUDGEMENT

(1.) BY way of this contempt petition, the petitioner has alleged that the reference made by the respondent of the industrial dispute was not in the letter and spirit of the directions given by this Court vide order dated 5th November 2007 which reads as follows:

(2.) THE petitioners were employees of M/s Elite Securities Services, the contractor of Yatri Niwas, Northern Railways. The petitioners had approached this Court by way of writ petition seeking regularization of their services in view of a writ petition of some other employees for similar relief having been allowed by the Division Bench of this Court vide order dated 8th September 1999 and upheld by the Supreme Court vide order dated 27th March 2000. However, during pendency of the writ petition filed by the petitioners, services of the petitioners were terminated and the writ petition filed by the petitioner was finally disposed of by this Court vide order dated 12th September 2005 and the petitioners were given liberty to seek reference of the disputes from the competent authority.

(3.) THE petitioners had approached the competent authority for reference of dispute for regularization and absorption by the respondents in the same manner as was being done qua other employees. This reference was declined, hence the above order.