- (1.) Leave granted.
(2.) A bunch of 38 appeals were filed by State of Uttaranchal Forest Development Corporation against the judgment and order dated 21.08.2003 by the High Court of Uttaranchal in Writ Petition No. 1376 of 2001. The said writ petition was filed by the respondent workmen against the award dated 24.12.1997 of the Labour Court, Dehradun in Litigation Case No. 117 of 2006 (with 29 other cases).
(3.) U.P. Forest Corporation had engaged daily-wage workers for the purpose of measurement of wood, protection of timber at the logging site and depots of the Corporation. The said engagement of workers was as per requirement. U.P. Forest Corporation was the predecessor of the appellant Corporation.;