NATIONAL FEDERATION OF RAILWAY PORTERS Vs. UNION OF INDIA
LAWS(SC)-1987-5-22
SUPREME COURT OF INDIA
Decided on May 11,1987

NATIONAL FEDERATION OF RAILWAY PORTERS Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) ORDER
(2.) ISSUE rule nisi. Pending notice returnable four weeks after Simmer Vacation all the employees covered by this writ petition shall be paid salary in the same rate with effect from 1/12/1983, as salaried bearers of the railway catering are being paid. To be tagged on with WP Nos. 4401 - 4416/85.;


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