- (1.) Special leave granted.
(2.) This appeal has arisen from a reference made by the Karnataka Government under Section 10 (1) (c) of the Industrial disputes Act, 1947. The reference was in the following terms: "I.'are the Management of Steel Authority of India, Kudremukh Building, M. G. Road B'lore - 1, justified in refusing work to 80 workmen listed in ANNEXURE with effect from 19-01-1979 employed through their Contractor Sri Jayarama Reddy, No. 884, 11th Main 'a', 3rd Cross, Indiranagar, Bangalore -38 ' Ii. 'if not, to what relief the workmen are entitled '"
(3.) The Labour Court gave its award in favour of the workmen. The management challenged the award by way of a writ petition under Article 226 of the Constitution of India. A learned single Judge of the High Court dismissed the writ petition. The Letters Patent Bench of the High court, however, reversed the findings of the learned single Judge, allowed the appeal and set aside the award of the Labour Court. This appeal by the workmen is against the judgment of the Division Bench of the High Court.;