SANJEEV PRAKASH SHARMA, J. - (1.) By order dated 26th August, 2015 the Supreme Court while deciding interim applications in writ petition as also contempt petition, passed following order: "Looking at the facts of the case and in view of the fact that disputed questions of fact are involved in this case, we direct that the Assistant Labour Commissioner, Lucknow shall look into the grievances of the applicants, if a representation is made to him by any of the applicants before this Court within 10 weeks from today. The Assistant Labour Commissioner, Lucknow Shall Look in to the grievances which might be ventilated before him in the representation and shall pass an appropriate order after considering the facts of the case within 8 weeks from the date of receipt of the representation made before him. With the above observations and directions, the interlocutory application is disposed of. CONTEMPT PETITION (c) NO. 406 OF 2014 IN WRIT PETITION (C) NO. 433 OF 1998 AND CONTEMPT PETITION (C) NO. 240 OF 2014 IN WRIT PETITION(C)NO. 433 OF 1998. Looking at the facts of the contempt petitions, we find that no case for contempt is made out. The contempt petitions are, accordingly, dismissed."
(2.) It is submitted that the order dated 26th August, 2015 was modified by the Supreme Court subsequently on 11.09.2015 directing the Regional Labour Commissioner Lucknow, instead of Assistant Labour Commissioner, to look into the grievances.
(3.) In terms of the order dated 11.09.2015 passed by the Supreme Court, the Regional Labour Commissioner has to pass an appropriate order in compliance of the order dated 26.08.2015, after considering the facts of the case on the representation made before him. The Regional Labour Commissioner, Lucknow, submitted a report on 2.12.2015 in terms of the order passed by the Supreme Court holding therein that a Railway Administration of North Western Railway, Jaipur, has already absorbed some of the parcel porters in different Divisions of Indian Railways except Jaipur Division in pursuance of the order of the Hon'ble Supreme Court. After discussing the facts it came to the conclusion that the applicants are entitled to absorption on regular basis at Jaipur Division, North Western Railway.;