ZONAL MANAGER FCI Vs. D VENKATA RAO

JUDGEMENT

(1.) Writ Appeals 276, 277 and 492 of 1995 have been filed challenging the common order passed by the learned single Judge in W.P.Nos. 17306,18193 and 18194 of 1989 respectively dated 5-10-1994, while Writ Appeal No. 281 of 1995 has been filed challenging the order of the learned single Judge dated 8-11-1994 in Writ Petition No. 17290 of 1989 disposing of this writ petition in terms of the common order dated 5-10-1994.

(2.) The question to be considered in all these Writ Appeals is, whether the writ petitioners who are the respondents herein were the workmen of the Food Corporation of India and entitled to seek regularisation of their services even though they were the members of the Food Corporation of India, Modern Rice Mill Muta Workers Labour Contract Co-operative Society, Sattenapalli, Guntur District, who initially supplied the services of the writ petitioners to carry on the work of loading, unloading and processing of food-grains pertaining to the business of the Food Corporation of India ?

(3.) For the purpose of convenience, the parties to the appeals are referred to in the following manner-Food Corporation of India as ' the Corporation', the writ petitioners-respondents as "workmen' and the Food Corporation of India, Modern Rice Mill, Muta Workers Labour Contract Co-operative Society, Sattenapalli, Guntur district which was' impleaded as 5th respondent in W.P.Nos. 18193 and 18194 of 1989 (Writ Appeal Nos. 277 and 492 of 1995 respectively) as 'the society'.