- (1.) Delay condoned.
(2.) We have heard learned counsel appearing on behalf of the petitioners - FCI as well as learned senior counsel appearing on behalf of the respondents-employees.
(3.) The respondents-workmen working as causal labourers under 'No Work No Pay' (NWNP) System claims parity of pay on par with the contractual workmen working in Bhikna Depot of FCI.;