VIJENDRASINH RAMSAHAY Vs. OIL AND NATURAL GAS

JUDGEMENT

(1.) PER Akil Kureshi, J: - 1. In this group of Misc. Civil Applications the applicants have prayed for a modification in the decision dated 26.10.2005 rendered by this Court, while disposing of group of petitions being Special Civil Application Nos.20359/05 to 20376/05.

(2.) THE applicants herein are working for respondent no.1 -ONGC. They are discharging their duties as labourers since many years. At least on paper the applicants are engaged through labour contractors. It is the case of the applicants that they are direct employees of the ONGC and the contract labour is a sham and bogus arrangement. It is the case of the applicants that they should be regularised. The applicants had earlier filed Special Civil Application No.4060/98 seeking regularisation. This petition came to be disposed of by an order dated 6.11.1998. The learned Judge was pleased to grant following directions:

(3.) I am afraid the contentions raised by the applicants cannot be accepted. While disposing of Special Civil Application No.20359/05 and allied matters by Order dated 26.10.2005, this Court had after considering all aspects of the matter, found it appropriate to quash the order passed by the State Government refusing to refer the dispute for adjudication, finding that the reasons stated by the State Government for such refusal, is not justified. The State Government was directed to take a fresh decision within a stipulated time. No further modification is called for in the said order.