BALDEV SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) This Court at the threshold is required to decide the following preliminary objections as raised by the respondents:-

(2.) The petitioner alongwith some other persons initially approached the Hon'ble Punjab and Haryana High Court by filing CWP No. 10808 of 1994 wherein the main relief claimed was with respect to grant of benefit of pay protection and continuity of service to the petitioner from the date they were absorbed in the Bhakra Beas Management Board (for short 'BBMB') alongwith arrears resulting from the said directions.

(3.) It is apt to reproduce the prayer clause which reads thus:-