Uoi And Others vs Khila Nand And Others
2021 Latest Caselaw 1255 j&K

                                                                  Sr. No. 43
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
CJ Court

Case: SWP No.3015 of 2015


 UOI and others                                     ...Petitioner(s)/Appellant(s)

                                  Through: Sh. Ranjit Singh Jamwal, CGSC

                                  V/s

 Khila Nand and others                                           .... Respondent(s)

                                  Through:


       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE


                                     ORDER

1. The Union of India and others have preferred this writ petition against

the judgment and order dated 27.05.2015 passed by the Central

Administrative Tribunal, Chandigarh (for short 'the Tribunal).

2. The Tribunal by the said order has treated the tent menders as skilled

workers as against the case of the petitioners that they are to be categorised

to be semi-skilled.

3. The Tribunal in passing the impugned order and directing for treating

the tent menders as skilled workers has placed reliance on its earlier

judgment and order dated 16.04.2015 passed in Original Application (OA)

No.060/00832/2014 wherein it has been categorically concluded that the tent

menders are to be treated in the skilled category and accordingly the

respondents were directed to treat them as skilled workers from the date they

were appointed as tent menders and to grant them the pay scale of the skilled

category with consequential revision from due dates.

4. Learned counsel for the petitioners on being enquired accepted that

the judgment and order passed in the above Original Application (OA)

No.060/00832/2014 which is the case of one-Mangat Ram, is final and that it

has also been implemented.

5. Learned counsel for the petitioners has passed on to us the copy of the

instructions as per the letter dated 06.01.2020 of the administrative officer

which states that the judgment and order dated 16.04.2015 passed in the

aforesaid OA of Mangat Ram stands implemented.

6. In view of the aforesaid facts and circumstances as there is already a

judgment holding the tent menders to be the skilled workers and the said

judgment has been accepted and implemented, we do not find that there is

any substance in the present petition and the same is dismissed.

                      (RAJNESH OSWAL)                 (PANKAJ MITHAL)
                                JUDGE                   CHIEF JUSTICE
Jammu
06.10.2021
Raj Kumar