POLO MANDAL Vs. INDIAN RAILWAY CONSTRUETION COMPANY LTD

JUDGEMENT

(1.) MR . Shobha Nath Jha, Advocate mentioned that this matter be adjourned. The court was not inclined to grant an adjournment.

(2.) THE court perused the impugned order dated 10th May, 1999 on the writ petition.

(3.) THE plain question is as to what exactly was the status of the petitioners -appellants so as to seek a claim on regularisation. The appellants themselves declared that they are workmen with the Indian Railway Construction Company Limited. Plainly they are workmen under the Industrial Disputes Act, 1947 . If the appellants are claiming regularity in service then in effect they are claiming discharging continuous service and consequential regular employment.