SHYAM NANDAN ROY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for respective parties.

(2.) In the instant petition, petitioners have prayed for the following reliefs:-

(3.) Petitioners were ex-employees of the Hindustan Urvarak and Rasayan Limited. The aforesaid corporation stated to have been closed. In the result, the employees were settled with certain compensation. Thereafter, Government of India has taken a decision to accommodate ex-employee of the aforesaid Corporation in some other organization of Government of India by virtue of Circular dtd. 13/8/2004. The petitioners and others filed a petition in the year 2009 vide CWJC No. 11912 of 2009 and it was decided in favour of the petitioners only to the extent of examining the petitioners' claim. Due to non-compliance the petitioners preferred contempt petition. During the pendency of the contempt petition the respondents have passed an order in the year 2011. Thereafter, the petitioners have slept over the matter till presenting of the present petition.