(1.) Assailing the order of the 4th Respondent in I.D. No.6 of 2016, dtd. 18/7/2017, the present Writ Petition has been filed. The short facts necessary for the disposal of this Writ Petition is as under:
(2.) The Petitioners, Tiruchirappalli Junction is an 'A' category Railway Station, however, seeking Contractors for mechanized cleaning of Trichy Railway Station and Railway Hospital, Trichy for a period of two years with adequate number of labourers and supervisors, tenders were called for by the Railways from interested Contractors, in an by which, a Specific Clause stating that the Contractor has to engage sufficient number of labourers and supervisors and the Contractor alone is responsible for the agreed Contract of mechanized cleaning of Railway Station and Hospital. As per the Agreement, dtd. 1/5/2013, the Petitioners entered into a Contract with the 2nd Respondent/Contractor seeking sanitation Workers for Petitioners management and as per the said Contract, the members of the 1st Respondent union had been engaged for the purpose of sweeping and scavenging the Petitioners management.
(3.) Seeking regularization of the services of the said labourers in Railways, the 1st Respondent raised an Industrial Dispute representing 78 labourers engaged by the Contractor of Trichy Railways Junction. The Central Government, Ministry of Labour & Employment vide Order, dtd. 30/12/2015, referred the claim of regularization to the 4th Respondent. The said dispute was numbered as I.D. No.6 of 2016 in and by which, the 4th Respondent vide Award, dtd. 18/7/2017, regularized the Workers in the service of the Petitioners and ordered that arrears of salary and other benefits due to the Workers shall be paid within a period of two months of publication of the Award, in default, interest at the rate of 7.5% p.a. shall be payable on the amount, which has prompted the Petitioners to knock on the doors of this Court seeking justice by filing the present Petition.