TARUN AGARWALA, J. - (1.) THE impleadment application is allowed. Necessary correction shall be carried out by the petitioner during the course of the day.
(2.) HEARD Shri Vijay Sirtha, learned counsel for the petitioner and Shri Siddhartha, the learned counsel for the respondents. The petitioner has filed the present writ petition challenging the validity and legality of the award directing reinstatement of the workers with continuity of service and with 20% of the back wages.
(3.) IT transpires that the workers were engaged on Muster Roll on daily wage basis for the purpose of construction, pursuant to a project. The project came to an end upon the completion of the requisite construction work and consequently the services of the daily wage workers were dispensed with by the petitioner. The workers, being aggrieved by the dispensation of their services, raised an intestinal dispute which was referred for adjudication before the Labour Court.;