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Judgment
O R D E R
[O R A L]
Heard both of them.
M.A. No. 281 of 2022 filed by the applicants to jointly submit this O.A. is allowed.
This O.A. has been listed today on the third occasion. On the last occasion, after the counsels were heard, Mr. Sharma had assured to submit an application for condonation of delay when the respondents’ counsel objected that the applicants were discontinued from working as Daily Wagers in 2012 and the O.A. has been filed after 10 years without seeking condonation of delay. So far neither any application for condonation of delay has been filed nor Mr. Sharma today has any explanation on this. He simply requests that the respondents be directed to consider a copy of this OA as representation of the applicants and decide it.
Mr. Mehta has again raised the issue of delay and laches as the O.A. has been filed by the applicants after 10 years of their disengagement. Therefore, he pleads that it suffers from delay and laches, it has a stale claim and such application filed by fence sitters cannot be entertained.
After considering the above submissions, this O.A. is disposed of at admission stage, without expressing any opinion on merits of the case, directing the respondents to consider a copy of the O.A. as representation of the applicants and consider it as per relevant provisions of rules and binding instructions about continuing/ discontinuing of daily wagers, grant of temporary status and regularization of daily wagers and decide it with a reasoned order within six weeks from the date of receipt of a certified copy of this order and within two weeks thereafter to communicate it to the applicants. No costs.