Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellants are before this Court, aggrieved by the judgment of the Division Bench of the High Court remitting an industrial dispute to the Industrial Tribunal. There are two set of references before the Industrial Tribunal. In Civil Appeal No......... @ SLP(c) No.23494/2012, the reference is as follows:- "1. Whether the 22 contract labour as per Annexure 'A' are performing permanent and perennial nature of job in the establishment of ONGC Ltd. Sibsagar and are entitled for regular employment in ONGC if so, to what relief they are entitled? 2. Whether the contract labour as per Annexure 'B' are performing same or similar nature of work as being performed by any of the regular employee of ONGC Ltd. Sibsagar and are entitled for wages and the benefits as is admissible to other contract labour under Rule 25(2)(v)(a) of the C.L. (RIA) cum Central Rules, 1971? If so, to what relief they are entitled?"
(3.) In Civil Appeal No......... @ SLP(c) No.23495/2012, the reference reads as follows:- "Whether the claim of ONGC Contractual Mazdoor Sangha Lakwa regarding regularization of services of their members (who are working as contractual workers) in ONGC Ltd. at Lakwa is justified? If so, to what relief, the workmen are entitled?";