- (1.) Heard Sri Amit Manohar, the learned counsel for the petitioners and Ms. Bushra Maryam, the learned counsel for the respondents.
(2.) By means of this petition, the petitioners have challenged the validity and legality of the award passed by the labour court directing the petitioner to regularize the services of the workman with effect from the date of the reference order i.e. 15th March, 2001.
(3.) The facts leading to the filing of the writ petition is, that the workman was working as a part time Sweeper since 1988, and inspite of vacancies existing in the department, fresh appointments were not being made nor part time workers were being regularized. Consequently, the workman raised an industrial dispute in the year 2001, which was referred for adjudication. The terms of the reference order was "whether the employers were justified in regularizing the services of the workman in their organization? If not, to what relief was the workman entitled to?";