SITA RAM, S/O GOVIND, R/O VILLAGE BAROG, P.O. DROWALI, DISTRICTBILASPUR, H.P. AND ORS. Vs. GENERAL MANAGER, BEAS CONSTRUCTION BOARD, B.B.M.B., SECRETARIAT, SECTOR 19 B, MADHYA MARG, CHANDIGARH-160017,

JUDGEMENT

(1.) CMP No. 923 of 2010.

(2.) HEARD . For the reasons stated in the application, the same is allowed and the proforma respondents, whose interest is similar to that of the appellants, are permitted to be transposed as appellants No. 8 to 23. Application stands disposed of.

(3.) THE factual matrix is that the workmen were admittedly employees of the erstwhile Beas Construction Board. This Board had been set up for execution of hydro -electric power projects on the river Beas and Sutlej. On the completion of these projects, these workmen became surplus and their services were no longer required in the project. The employer taking a humanitarian view of the matter offered re -employment to the workmen on the Ranjit Sagar Dam, which was being constructed on river Raavi. The case set up by the employer is that even vehicles were provided to transport the workmen to the site of Ranjit Sagar Dam, but these workmen did not want to join there and slipped away.