- (1.) C.A. No. 1854/1998 is an appeal preferred by M/s. Indian Petrochemicals Corporation Limited and another (hereinafter referred to as the management) against an order dated 29-8-1997 made by the High Court of Judicature at Bombay in W.P. No. 2206/97 filed by the Shramik Sena and another (hereinafter referred to as the workmen).
(2.) C.A. No. 1855/98 is an appeal filed by the workmen against the above-mentioned order of the High Court of Bombay. Both the appeals having been clubbed together, are heard and disposed of by this common judgment.
(3.) The workmen referred to above, filed the above writ petition before the High Court of Bombay for a declaration that the workmen whose names are shown in Ex. 'A' annexed to the said petition, are the regular workmen of the management and are entitled to have the same pay-scales and service conditions as are applicable to regular workmen of the management. It was further prayed that a direction be given to the management to absorb the workmen listed in the said Ex. 'A' with effect from the actual date of their entering into the service of the canteen of the management and to pay them all consequential benefits including arrears of wages etc.;