MAAN THAPA Vs. MINISTRY OF SCIENCE & TECHNOLOGY

JUDGEMENT

(1.) SINCE the two OAs raise the common question of law and facts, these are taken up for disposal by common order:

(2.) THEY were engaged on mandays basis and were paid their wages through the contractor on the requisition given by respective sections/divisions;

(3.) THAT CIMFR has not ever released payment directly to the labourers;