- (1.) Leave granted.
(2.) The workmen who secured an award for reinstatement with full back-wages at the hands of the Central Government Industrial Tribunal-cum-Labour Court, Lucknow (in short "Tribunal-cum-Labour Court") and lost before the High Court of Judicature at Allahabad are the appellants before this Court.
(3.) The above appeal is directed against the order dated 08.08.2005 whereby the High Court of Judicature at Allahabad allowed the batch of writ petitions filed by the Union of India - Ministry of Telecommunication, Bharat Sanchar Nigam Limited and quashed the award passed by the Tribunal-cum-Labour Court.;