RAKESH TIWARI, J. - (1.) HEARD counsel for the parties and perused the record.
(2.) THE petitioner has filed this writ petition challenging the award dated 24th November, 1997 passed by the Labour Court by which the petitioner -bank was directed to reinstate the respondent No. 2. The controversy in the aforesaid writ petition is confined as to whether a person working as a 'Canteen Boy' by the Staff Welfare Committee of the employers in State Bank of India is entitled to regularization in services of the bank or, does he become an employee of the State Bank of India. The parties before the Labour Court were Staff Welfare Committee State Bank of India through Secretary, Krishi Vikas Branch, Ram Nagar Etawah, Employer v. Surendra Singh son of Sri Sultan Singh through B.P. Pandey, 106/371, Hiraganj, Kanpur, Workman and the following reference was made :
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