JIA LAL Vs. BORDER ROADS

JUDGEMENT

(1.) MR . Neel Kamal Sood and Mr. Sanjeev Bhushan, learned counsel for the petitioners argued that the dispute involved in these writ petitions is covered by the judgment dated 4th March, 2011, delivered by the Apex Court in Union of India & others vs. Vartak Labour Union, : (2011) 4 Supreme Court Cases 200. Mr. Sandeep Sharma, learned Assistant Solicitor General of India, stated at the Bar that he is also relying upon the same judgment and drew our attention to paragraphs 21 and 22 of the said judgment. It is apt to reproduce paragraphs 21 and 22 herein: -

(2.) MR . Sandeep Sharma, learned Assistant Solicitor General of India, further stated that in terms of the judgment referred to above, the matter was considered and the decision was made. Thereafter, the contempt petition filed by the petitioners, was dismissed by the Apex Court vide order dated 30th August, 2013 (Annexure R -5)

(3.) IN the given circumstances, we deem it proper to dispose of these writ petitions in terms of the judgment referred to above, with liberty as prayed for. We hope and trust that the respondents shall do the needful within three months.