LAL MOHAMMAD Vs. INDIAN RAILWAY CONSTRUCTION CO LTD

JUDGEMENT

(1.) These cases which had engaged the attention of Hon'ble Apex Court, represent the struggle between the petitioners-workmen and their employer - an instrumentality of the State which is persisting in its effort to get rid of the burden of petitioner-workmen and the insistence of the concerned workmen to continue in service in their bid to prevent their economic death which will result with the termination of the relationship of employer and employee between the parties.

(2.) All these five cases, which have been connected, were analogously heard in view of the controversy raised therein being identical and are being disposed of by a common judgment and order.

(3.) In the Civil Misc. Writ Petition No. 18561 of 1993 the petitioners were engaged to discharge the duties of Clerk, Accounts Clerk and non-technical Supervisor whereas in Civil Misc. Writ Petition No. 32500 of 1993 the petitioners had been engaged to discharge the duties of Clerk, Store Clerk and Store Chaser. In Civil Misc. Writ Petition No. 32651 of 1993 the petitioners had been engaged to discharge the duties of non- technical Supervisor, Site Supervisor, Artisan and non-technical Supervisor. In Civil Misc. Writ Petition No. 34786 of 1993 and Civil Misc. Writ Petition No. 44416 of 1993 the petitioners had been engaged to discharge the duties of Accounts Clerk.