JEHANGIR TEXTILES MILLS Vs. TEXTILE LABOUR ASSOCIATION

JUDGEMENT

(1.) Heard learned Advocates appearing for the parties.

(2.) The petitioner, second party Textile Mills, in Reference (IC) No.101 of 1992 from the Industrial Court has approached this Court under Articles 226 and 227 of the Constitution of India, challenging the award dated 25.10.2002, whereunder the petitioner Mill - Company is directed to pay the dues to the workmen and heirs admissible to them from 1982 to December, 1994, as if they were permanent regular employees and not 'Badli'.

(3.) The facts in brief leading to filing this petition, as could be gathered from the petition and accompanying documents, deserve to be set out as under.