- (1.) Leave granted in all the petitions.
(2.) These four groups of appeals raise common questions of law relating to the abolition of contract system of labour. Civil appeals C. A. No. 5497 & 5504 of 1995 arising out of S.L.P. (C) Nos. 2613 of 1991 and 13520 of 1991 are filed by the managements, viz., Gujarat Electricity Board and M/s. Bihar State Cooperative Milk Producers' Federation Ltd. respectively, while Civil Appeals 5498-02 of 1995, 5503 of 1995 arising out of SLP (C) Nos. 9310-14 of 1991 and 9315 of 1991 are filed by the employees' unions, viz., Delhi Officers and Establishment Employees' Union and New Delhi General Mazdoor Union respectively, both against the same management, viz., Standing Conference of Public Enterprises (SCOPE) & Anr.
(3.) For the sake convenience, we will first deal with the facts in Civil Appeal 5497 of 1995 arising out of S.L.P. (C) No. 2613 of 1991 and the questions of law as they arise therefrom. C. A. 5497 of 1995 @ S.L.P. (C) No. 2613 of 1991;