BHARAT HEAVY ELECTRICALS LIMITED Vs. RAJENDRA SINGH

JUDGEMENT

(1.) Since common questions of law and fact are involved in both writ petitions, therefore, these are being taken up and decided together by this common judgment. However, for the sake of brevity, facts of WPMS No. 369 of 2021 are being referred.

(2.) These petitions have been filed by Bharat Heavy Electricals Limited, Haridwar challenging the orders dtd. 28/10/2020 passed by the Deputy Chief Labour Commissioner (Central), Dehradun. By the said orders, the applications filed by private respondents under Rule 25(2)(v)(a) of Contract Labour (Regulation and Abolition) Central Rules 1971 (for short, hereinafter referred to as '1971 Rules') have been disposed of by recording a finding that nature of duties and responsibilities of the private respondents are similar to those performed by regular Malis serving in Bharat Heavy Electricals Limited.

(3.) Bharat Heavy Electricals Limited has challenged the aforesaid orders passed by Deputy Chief Labour Commissioner (Central), Dehradun by invoking supervisory jurisdiction of this Court under Article 227 of the Constitution.