LAWS(DLH)-2008-12-67

HARI PRASAD Vs. TRADE FAIR AUTHORITY OF INDIA

Decided On December 08, 2008
HARI PRASAD Appellant
V/S
TRADE FAIR AUTHORITY OF INDIA Respondents

JUDGEMENT

(1.) THE Petitioners who are about 50 in number were working with the indian Trade Promotion Organization (ITPO) as Beldars. However, petitioner No. 34 was not working as a Beldar but as a Safai Karamchari.

(2.) SOME time in January, 1987 there was a general strike of the employees in the ITPO for better wages and service conditions. The petitioners were among the striking employees. The strike continued for about a week or so and after it was over, the Petitioners and certain other persons were not allowed to rejoin duties.

(3.) THIS led the Petitioners and others to file a writ petition in the supreme Court being WP (C) No. 271/1987. Learned counsel for the parties tell us that the Supreme Court required the Labour Court in Delhi to go into the matter and to find out some possible solution and submit a report. The labour Court submitted its report and on a perusal thereof, the Supreme court framed a scheme to enable the ITPO to reinstate the workmen in a phased manner. We have been informed that the scheme framed by the supreme Court has largely been implemented, but some persons could not be reinstated by the ITPO. Some of these unfortunate workmen are before us.