- (1.) Leave granted in the special leave petition.
(2.) These Appeals arise out of two different orders, one dated 17th September, 2004, and the other order dated 22nd July, 2010, whereby Writ Petition Nos.12468 of 2002 and four connected matters and Writ Petition No.37147 of 1996 have been dismissed by the High Court of Judicature at Allahabad.
(3.) The facts giving rise to the filing of the said writ petitions have been set out in the orders impugned and, therefore, need not be repeated by us here. Suffice it to say that Reference No. 11 of 1988 made at the instance of I.E.L. Supervisors' Association was disposed of by the Labour Court by an award dated 29th April, 1999, inter alia, holding that Supervisors and Deputy Superintendents working with the company were workmen within the meaning of section 2(z) of U.P. Industrial Disputes Act, 1947 (for short 'the Act') and hence entitled to the relief claimed by them in the said proceedings.;