RAMAGYA Vs. BATA INDIA LTD

JUDGEMENT

(1.) THE petitioners have challenged the award dated 8th October, 1997 of the Industrial Tribunal-I declining the reference regarding regularization of the services of the petitioners.

(2.) THE Secretary (Labor), Government of NCT had made the following reference :-

(3.) THE petitioners in their claim petition had contended that the managements are not maintaining proper records and are not providing legal benefits and their services have not been regularized in spite of the petitioners working for the last many years whereas their other colleagues have been granted regularization and permanent position by the respondent.