(1.) The present writ petition has been filed challenging the order passed by the Presiding Officer, Labour Court and for a direction to the respondent No.2 to reinstate the petitioners with continuity of service, backwages and other attendant benefits.
(2.) The respondent No.2 is an Engineering College established by the Transport Corporations owned by the State Government. According to the petitioners, they along with several others had been engaged as security guards. Initially they were being paid directly. They had demanded for regularisation and at this stage they were prevented from joining the duty alleging that the workmen had been orally terminated without any notice or any compensation. Industrial Disputes were raised by individual workmen.
(3.) Before the Labour Court, counter had been filed on behalf of the respondent No.2 refuting the contentions raised. It was stated that the applicant was never employed directly in the Institute and he was workman engaged through a security contractor. In the alternative it was submitted that even if the applicant was considered to be a workman, his employment was irregular as he had not been employed by following the mandatory procedure applicable to the Institution.