GANGADHAR BAJPAI Vs. I O C

JUDGEMENT

(1.) THE present writ petition has been filed by the petitioners who are 17 in number, for directions to the management of M/s Indian Oil corporation (respondent No. 1 herein) that it should deposit their future provident fund and ESI contribution in its own account code to ensure that each one of them gets ESI card and other benefits.

(2.) THE petitioners were engaged as Security Guards by M/s Indian Oil corporation (IOC) through contractors namely M/s Super Safeways Pvt. Ltd. , M/s V. P. N. Security Agency and M/s Dev's Security. The petitioners who were contract employees had raised an industrial dispute being I. D. No. 130/1998 for their regularization by IOC (respondent No. 1 ). The dispute raised by the petitioners for their regularization was referred by the Central Government to the CGIT for adjudication. The terms of reference were as follows:

(3.) THE reference vide award dated 06. 09. 2006 was answered by the industrial Tribunal in favour of the petitioners. They were ordered to be regularised in the service of the respondent No. 1. However, the operation of the said award was stayed by this Court in writ petition filed by the management of IOC being W. P. (C.) No. 1074/2007. The stay against the award is stated to be still continuing.