HOTEL LABOUR UNION Vs. VIDESH SANCHAR NIGAM LTD

JUDGEMENT

(1.) WE have heard the learned counsel for the parties.

(2.) THIS petition under Article 226 of the constitution is filed by the Hotel Labour Union seeking absorption and/or regularisation of the canteen workers who are currently working in the canteen of respondent no. 2 VSNL. The petitioner claims that the work of the canteen is integral to the work of the establishment and the work is of perennial nature. The contract employees who are listed at Exhibit A have been working in the canteen for number of years and they are seeking absorption in the permanent service of respondent no. 2.

(3.) CONSIDERING the controversy between the parties and prayers made in the petition, we are inclined to issue a direction as given in Writ petition No. 101 of 1998 and Writ Petition No. 425 of 1998 by the Division Bench on April 21, 1998. Division Bench has followed the directions given by the Supreme Court in All India General mazdoor Trade Union (Registered) v. Delhi administration 1995 Supp (3) SCC 579 : 1999-III-LLJ (Suppl)- 101. Hence we pass the following order: