M.P. LIPIN RAJ Vs. R.LAWRENCE

JUDGEMENT

(1.) When the matter was taken up today, although there is no appearance on behalf of the respondent, a statement has been filed by the Deputy Solicitor General of India on behalf of the petitioner, wherein, it is averred as follows in paragraphs 3 and 4 of the statement:

(2.) Taking note of the said statement, and finding that the petitioner is not insisting on the respondent producing the original of the casual labour card for the purposes of considering his claim for reckoning casual labour service prior to grant of temporary status, we close the O.P.(CAT). We make it clear that it will be open to the petitioner to place a copy of the statement filed before this Court, before the Administrative Tribunal in the event of any contempt action being taken against them by the respondent.