LEELABEN PARMAR Vs. PHYSICAL RESEARCH LABORATORY

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs;

(2.) The petitioners herein are lady safai workers employed by respondent no.1-Physical Research Laboratory (for short, the PRL) for the work of sweeping and cleaning its premises, offices, etc. since April 1984, initially, through the agency of Self Employed Woman's Association (SEWA), which is a registered Trade Union but, from 1988 onwards, through respondent no.2-Mandli, which is a registered Co-operative Society.

(3.) The SEWA and subsequently, respondent no.2-Mandli had entered into contracts with other Organizations for supplying lady safai workers for doing the work of sweeping / cleaning of the premises, offices, etc. of different Organizations. Some where during 1980 1981, SEWA and subsequently, respondent no.2-Mandli had entered into an arrangement of providing 31 lady safai workers to the National Institute of Design, Ahmedabad. A reference being Reference (IT) No.8/1983 was made to the Industrial Tribunal, Ahmedabad for adjudication of the issue regarding regularization of the services of lady safai workers in N.I.D. The Industrial Tribunal, Ahmedabad passed an Award inter alia regularizing the services of the 31 lady safai workers as part time permanent employees of N.I.D. The said Award came to be challenged by N.I.D. before this Court by way of filing S.C.A. No.8549/1988. The said petition came to be dismissed by this Court vide judgment and order dated 28.09.1992, whereby, the Award of the Industrial Tribunal was confirmed.