- (1.) This writ application has been filed on behalf of the petitioner-United Mines Mazdoor Union and others for a direction to the respondent-Steel Authority of India Ltd. to treat the members of the petitioner-Union as regular employees of the said respondent and to pay them the rate of wages and other statutory benefits as admissible to regular employees working under the said respondent. The workers in question had been employed as contract labourers initially through the contractors. We have already issued directions in Writ Petition (C) No. 617 of 1986 to the respondent-Steel Authority of India. No separate direction is required to be given in this writ application which is accordingly disposed of.;