UNION OF INDIA Vs. NEHU CASUAL LABOUR ASSOCIATION

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order dated 24.8.2002 passed by the learned Single Judge in the writ petition being WP(C) No. 69 (SH)/1999, by which the prayer of the petitioner representing 69 causal employees working in the establishment ofNorth Eastern Hill University (NEHU) to extend the benefit of a particular scheme was accepted.

(2.) The writ petitioner representing the interest of 69 casual workers under the establishment ofNEHU filed the writ petition for granting the relief indicated in paragraph 22 of the writ petition. Paragraph 22 of the writ petition reads as follows:

(3.) In the writ petition, apart from the NEHU and its Vice Chancellor, the other two respondents were the Union of India in the Ministry of Human Resource Development and the University Grants Commission (UGC).