- (1.) Leave granted.
(2.) These appeals are directed against judgments and orders dated 22.6.20005 and 19.07.2006 passed by a Division Bench of the Karnataka High Court whereby and whereunder the judgment and order dated 7.2.2005 passed by a learned Single Judge of the said High Court dismissing writ Petition Nos. 1651-1685 of 2005 filed by the respondents herein claiming their absorption in the appellant-Corporation.
(3.) Indisputably the private-respondents herein were the workmen of Karnataka Pulpwood Ltd. (the company). It was a Government company. It was running at a loss. Karnataka Pulpwood Ltd. is a joint sector company of Karntaka Forest Development Corporation Ltd. and and Karntaka Harihar Polyfibres Ltd., the share capital was fixed in the ratio of 51:49.;