M.Katju, J. - (1.) This writ petition has been filed for a writ of certiorari to quash the impugned award of the Labour Court, Kanpur, dated January 10, 1996 Annexure-1 to the writ petition and for a mandamus directing the respondent No. 1 to treat the petitioners as their employees and pay them emoluments accordingly.
(2.) I have heard Sri T. P. Singh and Sri B. N. Singh for the petitioners and Sri V. B. Upadhyaya, learned counsel for the respondent No. 1.
(3.) The respondent No. 1 is a Government company registered under the Indian Companies Act and working under the supervision and control of the Ministry of Social Welfare, Government of India. The respondent No. 1 has set up a factory for manufacturing artificial limbs in which more than 700 workmen, supervisors and officers are working.;