- (1.) Delay condoned in SLP (C) No. 1386 of 2001 (CC No. 2360).
(2.) Leave granted in all the special leave petitions.
(3.) The aforesaid appeals raise common questions hence are being disposed of by means of this common judgment. These appeals arise out of industrial disputes through references by the Government of Gujarat under Section 10(1)(C) of the Industrial Disputes Act, 1947. It raised the following questions : "Whether the employees listed in the scheduled annexed be made permanent as from the day, when they complete 240 days service, and if in affirmative, whether they are entitled to all the benefits at par with the permanent employees and be paid arrears." Before entering into the issues in this case it is necessary to give certain essentials facts in order to appreciate the controversies.;