Desai, J. - (1.) Special leave granted.
(2.) A trivial dispute disposed of by an eminently just and legally correct order by the Labour Court was unnecessarily interfered with by the Industrial Court, Madhya Pradesh which has forced employees working in a comparatively lower grade to knock at the doors of this Court.
(3.) Urban Family Planning Clinic ('Clinic' for short) was set up at 2. for implementation of family welfare schemes of the Government of India in accordance with approved pattern set out in the letter of Ministry of Health dated May 16, 1963. The Chief Medical Officer of the Bhilai Steel Plant was to be the administrative officer for the Clinic, The entire expenditure of the Clinic was met by the Government of India by giving 100 per cent grant though it was stated as a fact that this amount was not brought into the bank account of Bhilai Steel Plant but was deposited in a separate bank account in the State Bank of India under the name and style of Bhilai Steel Plant Urban Family Planning Clinic Grant-in-aid Account. Subsequently on the recommendation of Bureau of Public Enterprises the Clinic was treated as an integral part of the Administration of Bhilai Steel Plant and the employees working in the Clinic were absorbed as employees of the Bhilai Steel Plant effective from February 4, 1976.;