ALL INDIA GENERAL INSURANCE SC/ST EMPLOYEES PARISHAD (JAYAMURTHY) Vs. GENERAL INSURANCE PUBLIC SECTOR ASSOCIATION

JUDGEMENT

(1.) Challenging a reasoned order dtd. 8/3/2019 in pursuance to the direction of Co-ordinate bench dtd. 5/12/2018 passed in writ petition No. 19507 (W) of 2018, the petitioner has approached this court.

(2.) Petitioner no. 1 is an association forms for welfare of Scheduled Caste/Scheduled Tribe employees in Insurance Sector.

(3.) Respondent No. 1 engaged the members of the petitioner for the post of cleaner as par time job. Initially they were engaged as part time sweepers (PTS) by placing requisitions to the employment exchange. The members of petitioners were engaged for the office of respondents for cleaning, sweeping and dusting of the office.