RAJ KUMAR Vs. SUPERINTENDENT ENGINEER

JUDGEMENT

(1.) The petitioners Shri Raj Kumar, s/o Shri Jai Lal Ram and Shri Upender Rai s/o Shri Jageshwar Rai vide the present petition have prayed that a mandamus be issued to the respondent nos.1 & 2 i.e. the Superintendent Engineer, Co-ordination Circle (Electricity), CPWD, RK Puram, New Delhi and the Executive Engineer (E.), PWD, Electrical Mtce, Division-M-253, GTBH Complex, Shahdara to regularize the petitioners from their initial period of employment and that they be directed to grant the petitioners temporary status w.e.f. 01.09.1993.

(2.) The petitioners have also sought directions in the nature of certiorari seeking that the impugned award dated 15.11.2014 in ID No.269/2010 passed by the learned Presiding Officer of the Industrial Tribunal, KKD be quashed.

(3.) The respondents have been duly served with the notice of the petition and have put in appearance and have vehemently opposed the prayers.