DALABHAI SAVABHAI CHAMAR Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) THE petitioners working as sub-staff with the respondents have moved this petition asserting the following facts.

(2.) THE petitioners have approached this Court in the year 1990. Differently put, the action is delayed. From the record sheet, it is found that similarly situated persons had preferred Special Civil Application Nos. 5129, 5061 and 5119 of 1987 and they all have been dismissed by a coordinate Bench of this Court. In this matter, no interim relief was granted in favour of the petitioners.

(3.) THE petitioners insisted for retrospective regularization and difference of pay on a claim of some oral understanding or promise given to them by officers of the respondents. This would certainly raise disputed questions of fact calling for proof by adducing evidence which exercise may not be possible to be undertaken by this Court while exercising powers under Article 226 of the Constitution of India.