DIRECTOR GENERAL WORKS CPWD Vs. KASHINATH

JUDGEMENT

(1.) The present applications have been filed by one Shri Raj Kumar who is not a party to the present petition. He had sought impleadment vide C.M. No.13586/2010, which impleadment application already stands disposed of vide order dated 31.07.2013.

(2.) In these circumstances, the present applications are also not maintainable and are accordingly dismissed.

(3.) The present writ petition filed by the CPWD assails the award dated 08.04.2004 passed by the learned Central Government Industrial Tribunal cum Labour Court-II, Rajendra Place, New Delhi in ID No.28/96. Under the impugned award, the petitioner has been directed to regularise the respondents as 'Senior Mechanic' from their initial date of joining service with full backwages along with all consequential benefits.