KURIAN,J. - (1.) The State of Andhra Pradesh referred the following dispute for adjudication to the Industrial Tribunal-cum-Labour Court, Warangal:- "Whether the petitioners are working as contract labourers in the prohibited categories of employment as per G.O.Ms. No.41, dated 23.9.1996, followed by B.P.Ms. No.37 dated 18.05.1997 and whether they are entitled for absorption as per the scheme framed by the Board under B.P. No.272, dated 31.12.1997 for absorption of contract labour working in prohibited categories of employment -
(2.) The said Industrial Dispute No.105/2002 was adjudicated by the Tribunal and after elaborately discussing the evidence, on 09.09.2005, the Tribunal passed an Award holding that the respondent-workmen have been working in the prohibited categories of employment and that in terms of the guidelines framed by the appellant they are entitled for absorption. The Award was challenged by the appellant before the High Court of Andhra Pradesh in Writ Petition No.9057 of 2006.
(3.) Though, it was a limited jurisdiction, the learned Single Judge in the High Court elaborately considered the evidence before the Tribunal and held that the workmen were entitled for absorption in terms of Government order dated 23.9.1996. Aggrieved the appellant is before this Court.;