PEER BHAKTAR Vs. HINDUSTAN AERONAUTICS LTD

JUDGEMENT

(1.) Heard Shri. B.K. Sampath Kumar, the learned counsel for the petitioners and Shri. S.V. Shastri, the learned counsel for the respondent Management led by learned Senior Counsel Sri. Ramdas.

(2.) The case of the petitioners is that they have been discharging the duties of the respondent company under various labour contractors and that the date of their entry or rather the date on which their association commenced with the respondent company varies from 1974 to 1997 and all the petitioners are working in Foundry & Forge Division of the respondent company. There is no dispute with regard to the date of commencement of their association with the company. The respondents do not deny the fact that they initially came to be appointed as contract labourers nor does it deny the fact that they continue in the same capacity even as on this day albeit under different labour contractors from time to time. Everyone of them has put in more than a minimum of two decades of service with the respondent under the caption "Contract Labourers".

(3.) Hence, the present Writ Petitions have been filed before this Hon'ble Court praying this court to exercise its writ jurisdiction under Article 226 and 227 of the Constitution of India, 1950 and grant them the relief as prayed. There are, in all, fifteen petitioners whose cause is jointly canvassed as they involve common facts and question of law.