- (1.) JUDGMENT : - Delay condoned. Shri Pramod Swarup, Advocate takes notice for the respondents.
(2.) Leave granted. We have heard the counsel on either side. The appeal arises from the order of single Judge of Allahabad High Court dated 28-2-1994 made in Civil Misc. Writ Petition No. 11535 of 1991. The appellant in its planned development of urban areas, pursuant to U.P. Urban Planning and Development Act. 1973, had engaged the respondents on daily wages in the project on hand, They filed a writ petition claiming parity in appointment and pay with the regular employees and also for regularisation of their services. The single Judge, while negating the relief of regularisation, given directions to follow the principles in Ss. 25F and 25G of the Industrial Disputes Act.
(3.) Objection taken by the appellants is that Ss. 25F and 25G have no application. It is stated that as regards the State of U.P. there is a local Industrial Disputes Act and the provisions therein would be attracted,if Industrial Disputes Act is at all applicable to the appellant. It is contended that the appellant is not an industry and that, therefore, the principles contained in pari materia provisions in the local Act have no application.;