GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI Vs. DELHI DEVELOPMENT HORTICULTURE EMPLOYEES UNION THROUGH ITS SECRETARY SHRI NAND KISHORE

JUDGEMENT

(1.) CM No. 10572/2009 (for preponement).

(2.) THE Respondents (hereinafter referred to as employees) had filed original applications before the Central Administrative Tribunal praying, inter alia, for a direction to the Petitioner (State) to grant age relaxation for employing them on the available Group D. posts under its various establishments and units/branches, etc.

(3.) THE writ petitions came to be disposed of by the Supreme Court by an order dated 4th February, 1992 reported as Delhi Development Horticulture Employees Union v. Delhi Administration, Delhi and Ors. : (1992) 4 SCC 99.