UNION OF INDIA AND ANOTHER Vs. AVTAR CHAND ETC. ETC.
LAWS(SC)-2019-2-103
SUPREME COURT OF INDIA
Decided on February 19,2019

UNION OF INDIA AND ANOTHER Appellant
VERSUS
Avtar Chand Etc. Etc. Respondents

JUDGEMENT

ABHAY MANOHAR SAPRE, J - (1.) These appeals are directed against the final judgment and order dated 01.03.2007 passed by the High Court of Punjab and Haryana at Chandigarh in Writ Petition Nos. 3126, 3128, 3129, 3130, 3132, 3133-3145, 3148-3151 and 3153-3161 of 2007 whereby the High Court dismissed the writ petitions filed by the appellants herein.
(2.) A few facts need mention infra for the disposal of these appeals which involve a short point.
(3.) The appellant No. 1 is the Union of India (Commander, Western Base Workshop, General Reserve Engineers Force at Pathankot) and respondent No. 2 is its official (Chief Engineer(Project), Sampark, P.O. Gangyal, Jammu) whereas the respondents are the workers.;


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