ABDUL NASSER Vs. BHARAT HEAVY ELECTRICAL LIMITED

JUDGEMENT

(1.) The petitioners, 11 in number, all of whom were said to be working as casual/contract labourers in the respondent company, filed the present writ petition seeking the regularisation of their services.

(2.) The facts in brief are that the petitioners were said to have been appointed on compassionate grounds during the year 1985-86, that since the date of their initial appointment, they have been working continuously in their respective posts discharging their duties, that their nature of work is similar to that of the regular employees, and that though they have completed more than 21 years of service as on the date of filing of the writ petition, their services have not been regularised. On that count, assailing the inaction of the respondent company, the petitioners filed the present writ petition.

(3.) Sri M.L. Ali, the learned counsel for the petitioners has submitted that all the 11 petitioners initially had their entry into the respondent company on compassionate grounds, since either of the parents of the petitioners died in harness.