C N PALAYYAN Vs. M N FAROOK

JUDGEMENT

(1.) The petitioners have filed these writ petitions with a prayer to issue Writ of Mandamus directing the respondents to regularise the service of the petitioners with attendant benefits and to pay remuneration to them on par with the regular employees.

(2.) The petitioners after having served in Indian Defence Service have become members of the 5th respondent Corporation, which is a statutory corporation sponsored by 4th respondent to serve for the welfare of the Ex-Servicemen in the State. The second respondent, namely Oil and Natural Gas Corporation Limited,is a statutory Corporation owned by the Central Government and the petitioners are under the direct control of the third respondent. It has been asserted :

(3.) In the counter affidavit of the contesting respondents, the basic allegations have been denied. It has been stated that as per the agreement, it is apparent that the respondents 2 & 3 do not have any control and the work is not perennial in nature. It has been submitted on their behalf that various disputed questions of fact cannot be decided in the writ petition and the appropriate remedy is available under the Industrial Disputes Act.