WELFARE COMMISSIONER EMOLOYEES ASSOCIATION OF BHOPAL Vs. UNION OF INDIA
LAWS(SC)-2000-1-109
SUPREME COURT OF INDIA
Decided on January 22,2000

WELFARE COMMISSIONER EMPLOYEES ASSOCIATION,BHOPAL Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) There can be no question of regularisation of its employees in a temporary department which has been created to meet a particular contingency, hopefully to a distant future.
(3.) Special leave petition is dismissed. Petition dismissed.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.