NUCLEAR FUEL COMPLEX HYDERABAD Vs. M ANASUYA

JUDGEMENT

(1.) THIS appeal is directed against a judgment dated 25th September, 2000 passed by a learned single judge of this Court in WP No.29210 of 1998 whereby and whereunder the writ petition filed by the writ petitioners -respondents herein was allowed.

(2.) THE writ petitioners were said to be engaged by the appellant -Nuclear Fuel Complex (for brevity MFC) - - as contract labourers. They filed the writ petition seeking a writ in the nature of mandamus directing the appellant herein to absorb them as its regular employees, to prescribe the appropriate scales of pay and other service conditions from the date of their initial appointment and to pay arrears of salary.

(3.) THE learned single Judge proceeded on the basis that Central Government had issued notification on 9 -12 -1976 prohibiting the employment of contract labour from March, 1977 for sweeping, clearing etc., in the Central Government Offices. The appellants herein inter alia contended that some of them were working in the residential complex of the NFC which is not a part of the industry and some were working in the industrial unit. So far as the residential complex is concerned, it is stated that the entire land is encompassed by fencing with gates at appropriate places for convenience of the occupants. The overall control including allotment of quarters vests in the Estate Officer.