VR [HPF] SENIOR CITIZENS WELFARE ASSOCIATION REPRESENTED BY ITS SECRETARY MR.G.SUBRAMANYA KAUSHIK D.NO.43 Vs. THE SECRETARY UNION OF INDIA [MINISTRY OF HEAVY INDUSTRIES AND PUBLIC ENTERPRISES], [DEPARTMENT OF PUBLIC ENTERPRISES] BLOCK NO.14, CGO COMPLEX LODHI ROAD, NEW DELHI

JUDGEMENT

(1.) By consent, the writ appeal is taken up for final disposal.

(2.) The writ petitioner is the appellant herein.

(3.) The writ petitioner Association filed WP.No.25485/2012 against the respondents herein praying for issuance of a writ of mandamus or any other writ or appropriate direction in the nature of writ, directing the 2nd respondent, viz., the Hindustan Photo Films [HPF] to grant wage revision to the members of the petitioner mentioned in the annexure to the writ petition at the rate of 60% as adjustable amount as sanctioned to the existing employees of the 2nd respondent as per the Memorandum of Understanding [MOU] dated 14.08.1995, within the time frame to be fixed by the Court.