- (1.) Leave granted.
(2.) A matter was referred to the Industrial tribunal on the following question: "Whether the action of the management of reserve Bank of India, Bangalore, is justified in not regularising the undermentioned ticca mazdoors/daily rated employees of reserve Bank of India, Bangalore If not, to what retef the workers are entitled to -
(3.) The Tribunal answered the said question by holding that it will be proper for the appellant-Bank to prepare a separate reasonable scheme for regularisation of the workmen (except for one Gautham) with some certain time-bound directions. When this Award was challenged in a writ petition in the High Court the matter was considered by Division Bench of the High court holding that substantial justice would be done to both the parties by directing the Bank to regularise the services of the workmen who have been working from 1982, 1983, 1984 and 1986 with effect from 1990 insofar as 4 ticca mazdoors who are working from 1988 to be regularised with effect from 1993 with all the consequential monetary benefits including the arrears of salary and so on. This order is in challenge before us in this appeal by special leave.;