INDIAN RAILWAY COAL Vs. UNION OF INDIA

JUDGEMENT

(1.) In this Writ Petition, the Petitioner Union seeks a directive to regularize its members as permanent employees in the Indian Railways, arguing that the ongoing denial imposes undue hardship on its members.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions: