Full Judgment Text
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CASE NO.:
Appeal (civil) 6607 of 2005
PETITIONER:
O.N.G.C. LTD.
RESPONDENT:
ENGINEERING MAZDOOR SANGH
DATE OF JUDGMENT: 08/02/2008
BENCH:
ALTAMAS KABIR & J.M. PANCHAL
JUDGMENT:
JUDGMENT
O R D E R
I.A. NO.10
IN
CIVIL APPEAL NO. 6607 OF 2005.
This is an application filed by the respondent for clarification of the Judgment and
Order passed by us on 20th November,2006, in Civil Appeal lNo.6607/05, whereby
we had disposed of the appeal in the following terms:
’We, accordingly, dispose of this appeal by setting aside the
judgments and orders of both the learned Single Judge and the Division
Bench of the High Court and restoring the judgment and order passed
by the Tribunal. We, however, add that till such time as these 153
workmen are not absorbed against regular vacancies in the concerned
category no recruitment from outside will be made by the appellant.
Furthermore, even in matters of seasonal employment the said 153
workmen or the numbers that remain after regularization from time to
time, shall be first considered for employment before any other
workmen are engaged for the same type of work in the field. The
appellant should make a serious attempt to regularize the services of
the workmen concerned, in terms of the order passed by the Tribunal,
as quickly as possible, but preferably within a period of two years from
the dateof this order.\024
As will appear from the above direction, we had indicated that 153 workmen
concerned were to be absorbed against regular vacancies in the concerned category in
terms of the Award passed by the Tribunal. We had also indicated that the appellant
should make serious attempts to regularize the services of the workmen concerned, in
terms of the said order of the Tribunal as quickly as possible, preferably within a
period of two years from the date of this Order.
Mr. Ranjeet Kumar, learned senior counsel appearing in support of the application,
submitted that till today none of the 153 workmen have been regularized in terms of
our Order or in terms of the Tribunal’s Order and instead tenure appointments
were being given so as to frustrate the Order passed by us. Mr. Ranjeet Kumar also
pointed out that the appellant was also obstructing the implementation of the
directions given by us on the ground that the said 153 workmen were not eligible for
appointment in their respective category in terms of the eligibility criteria in existence
after 1994.
Having considered the submission made on behalf of the respective parties, we
clarify our directions contained in our said Judgment and Order dated 20th
November,2006. by indicating that as far as the 153 workmen are concerned,
the eligibility criteria in their cases would be as was existing on the date of the
Tribunal’s judgment, namely, 6th June,1994. We also make it clear that as far as age
bar is concerned, since the said 153 workmen had not been given any further
employment for 240 days after the judgment of the Tribunal, the condition which had
been indicated by the Tribunal regarding relaxation of age bar by giving one year’s
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relaxation to further 240 days would apply in their cases.
Accordingly, we direct that if the said 153 workmen were barred on account of
being over-age oni8i the date of the order of the Tribunal, indicated hereinabove, the
directions given by us will apply to them as well.
The application for clarification is disposed of with the abovesaid directions. The
re will
be no order as to costs.