SUNIL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE appellant herein, namely, Shri Sunil Singh, has impugned, in this appeal, the judgment and order, dated January 3, 2002, passed in Civil Rule No. 3584/1997, whereby the learned single Judge has dismissed the writ petition filed by the appellant.

(2.) IN a nutshell, the facts giving rise to the writ petition may be stated as follows:

(3.) UPON perusal of the materials on record and upon hearing the learned counsel for the parties, what attracts our attention, most prominently, is that an industrial dispute relating to the claim of the appellant that he is entitled to uniform hours of work is already pending for decision in Reference No. 2(c) of 1989. Thus, the very question as to whether the appellant is entitled to uniform hours of work is a fact, which is in dispute. Hence, it cannot be said, at this stage, that the petitioner has worked for more than 240 days.