Markandey Katju, J. - (1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment and order dated 30.9.2005 passed by the Uttaranchal High Court in W.P. No.3360 of 2001. By that Judgment the High Court has modified the award of the Labour Court, U.P., Dehradun, to the extent that the workmen, in whose favour the award had been made, were allowed to be continued in the service of the appellant employer till their superannuation, and if their services were not required they should not be terminated except in accordance with Industrial Law. The High Court further directed that the workmen in question should be paid wages like the regular employees performing the work and duties in the appellant-company.
(3.) We have heard the learned counsel for the parties and perused the record.;