- (1.) Heard the learned counsel for the parties and perused the record.
(2.) This petition has been filed by the petitioner-Hindustan Aeronautics Limited (HAL), a Central Government Company in Cooperative Public Companies Act challenging the order dated 27.07.2004 passed by the Dy. Chief Labour Commissioner (Central), the opposite party no.1 allowing the application moved by the opposite party no.2-Korwa Safai Karamchari Union, HAL, Korwa Mandal, Amethi, Sultanpur.
(3.) The opposite party no.1 has allowed the application moved by the Contract Safai Karamchari of the factory premises and directed them to be given the same wages as were admissible to unskilled regular employees of HAL Unit, Korwa.;