- (1.) Heard Sri Samir Sharma, the learned counsel for the petitioner namely U.P. State Road Transport Corporation (hereinafter referred to as the Corporation) and Sri Sudhanshu Narayan, the learned counsel for the respondents-workmen. The Corporation has challenged the validity and legality of the award passed by the Labour Court directing reinstatement of the workmen with continuity of service and with full back wages.
(2.) The facts reveals that the workmen were employed for washing the Buses of the Corporation in the year 1989-1991 and that their services were dispensed with at some point of time in the year 1995. The workers did not stir in the matter and remained silent and only raised the dispute after a lapse of 10 years, i.e., in the year 2005.
(3.) Upon the dispute being referred, the Corporation filed its written statement contending that there is no master and servant relationship between them and the workmen in inasmuch as the respondents-workmen were only appointed on a contract basis for the purpose of washing the Buses and were paid @ Rs. 2/- per Bus.;