UDA RAM Vs. CENTRAL STATE FARM

JUDGEMENT

(1.) This review petition has been filed by the applicant Uda Ram against the judgment and order dated 21-8-1997 passed in the S. B. Civil Writ Petition No. 311/1989 on the ground that the relief claimed by him in the writ petition had not been considered as the petitioner had claimed the benefit not only of regularisation but also challenged the order dated 20-1-1989 by which the services of the petitioner on ad hoc basis had been terminated and he also claimed the benefit of the provisions of Art. 39(d) of the Constitution of India.

(2.) None is present for the applicant-petitioner. Heard Mr. N. M. Lodha and Mr. M. S. Singhvi, learned counsel for the respondents.

(3.) The said judgment and order dated 21-8-97 was passed after hearing Mr. R. S. Saluja, learned counsel for the applicant petitioner and it was disposed of in terms of the judgment passed by this Court earlier in other connected writ petition. It has been pointed out by Mr. Lodha that the relief claimed by the applicant for equal pay for equal work under Art. 39(d) of the Constitution was also a subject-matter of the other writ petition i.e. 2175/1988 to which petitioner was also a party as his name appeared in the schedule. Petitioner in the writ petition No. 311/1989 had explained that he was a party in the earlier writ petition No. 2175/1988 and the relief claimed in the said writ petition was as under : "The respondents be directed to pay the workmen, named in Schedule 'A' and 'B', the salary in a regular pay scale. . . . . . . . . . ."