ABHAY MANOHAR SAPRE, J - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 05.12.2016 passed by the High Court of Uttarakhand at Nainital in S.A. No.485 of 2015 whereby the High Court dismissed the appeal filed by the appellants herein and issued directions to them in the nature of mandamus by framing a scheme itself for its implementation to regularize the services of the Casual Paid Labourers and granted them the benefits similar to those of the regular employees under all the Labour Laws.
(3.) A few facts need mention hereinbelow for the disposal of this appeal, which involves a short point.;