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Delhi High Court - Orders

Bsnl Casual And Contract Workers Union ... vs Regional Labour Commissioner ... on 10 February, 2026

Author: Manoj Kumar Ohri

Bench: Manoj Kumar Ohri

                          $~29 to 33
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     W.P.(C) 8234/2021
                                BSNL CASUAL AND CONTRACT WORKERS UNION (REGD)
                                                                             .....Petitioner
                                                 Through: Mr. Anuj Aggarwal, Ms. Kritika
                                                          Matta and Ms. Shuya Gupta,
                                                          Advocates

                                                                  versus

                                    REGIONAL LABOUR COMMISSIONER (CENTRAL) & ANR.
                                                                               .....Respondent
                                                Through: Mr. Rohan Jaitely (CGSC), Mr. Dev
                                                         Pratap Shahi, Mr. Varun Pratap Singh
                                                         and Mr. Yogya Bhatia, Advocates
                                                         Mr. Dinesh Agnani, Sr. Advocate
                                                         with Mr. Deepak Thukral and
                                                         Mr.Nikhil Goyal, Advocates
                          30
                          +         W.P.(C) 10098/2021 & CM APPL. 31189/202,CM APPL. 3533/2023
                                    BHARAT SANCHAR NIGAM LTD
                                                                                     .....Petitioner
                                                     Through: Mr. Dinesh Agnani, Sr. Advocate
                                                              with Mr. Deepak Thukral and
                                                              Mr.Nikhil Goyal, Advocates

                                                                  versus

                                    BSNL CASUAL AND CONTRACT WORKERS UNION (REGD.)
                                                                            .....Respondent
                                                 Through: Mr. Anuj Aggarwal, Ms. Kritika
                                                          Matta and Ms. Shuya Gupta,
                                                          Advocates
                          31
                          +         W.P.(C) 4378/2022 & CM APPL. 13039/2022 CM APPL. 662/2023
                                    CHIEF GENERAL MANAGER TELECOM (WEST) AND ANR.
                                                                                   .....Petitioner




This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 12/02/2026 at 21:34:13
                                                                   Through:            Mr. Dinesh Agnani, Sr. Advocate
                                                                                      with Mr. Deepak Thukral and
                                                                                      Mr.Nikhil Goyal, Advocates

                                                                  versus

                                    STATE PRESIDENT, BSNL CASUAL AND CONTRACT
                                    WORKERS UNION, UTTARAKHAND             .....Respondent
                                                 Through: Mr. Sandeep Sharma, Sr. Advocate,
                                                           Mr. Amit Chaudhary and Ms. Kavya
                                                           D., Advocates
                          32
                          +         W.P.(C) 4489/2022 & CM APPL. 13373/2022,CM APPL. 832/2023
                                    THE CHIEF GENERAL MANAGER TELECOM (WEST) AND
                                    ANR.                                        .....Petitioner
                                                     Through: Mr. Dinesh Agnani, Sr. Advocate
                                                              with Mr. Deepak Thukral and
                                                              Mr.Nikhil Goyal, Advocates

                                                                  versus

                                    STATE PRESIDENT, BSNL CASUAL AND CONTRACT
                                    WORKERS UNION, UTTARAKHAND             .....Respondent
                                                 Through: Mr. Sandeep Sharma, Sr. Advocate,
                                                           Mr. Amit Chaudhary and Ms. Kavya
                                                           D., Advocates
                          33
                          +         W.P.(C) 5356/2022 & CM APPL. 16024/2022 ,CM APPL. 663/2023
                                    CHIEF GENERAL MANAGER, TELECOM (WEST) AND
                                    ANOTHER                                     .....Petitioner
                                                     Through: Mr. Dinesh Agnani, Sr. Advocate
                                                              with Mr. Deepak Thukral and
                                                              Mr.Nikhil Goyal, Advocates

                                                                  versus

                                    STATE PRESIDENT, BSNL CASUAL AND CONTRACT
                                    WORKERS UNION, UTTARAKHAND          .....Respondent




This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 12/02/2026 at 21:34:13
                                                                   Through:            Mr. Sandeep Sharma, Sr. Advocate,
                                                                                      Mr. Amit Chaudhary and Ms. Kavya
                                                                                      D., Advocates


                                    CORAM:
                                    HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
                                                 ORDER

% 10.02.2026

1. Renotify on 18.03.2026.

2. Let written note be also placed on record.

MANOJ KUMAR OHRI, J FEBRUARY 10, 2026 sn This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/02/2026 at 21:34:13