VINAY SHARMA Vs. INDRAPRASTHA GAS LTD.

JUDGEMENT

(1.) The challenge in this writ petition is to the award dated December 20, 2011 passed by the Industrial Tribunal, Karkardooma Courts, Delhi in I.D. No. 99/2003 whereby the Industrial Tribunal has answered the reference by holding that the petitioners-workmen are not the employees of the management M/s. Indraprastha Gas Limited (respondent No. 1 herein) and denied the relief of regularization to them.

(2.) It may be noted here that the Industrial Dispute was espoused by a Union called "Vyapar Thatha Udyog Karamchari Sangh" with respect to 216 claimants/workmen. The present writ petition has been filed by 15 claimants/workmen out of the 216 claimants/workmen represented through Union.

(3.) The impugned order has been passed on a reference made by the appropriate government on the following terms: