- (1.) Heard Sri Deepak Kumar Srivastava, learned counsel for petitioners, Sri Ram Swaroop Umrao, learned counsel for respondents 2 and 3 and perused the record.
(2.) The petitioners raised an industrial dispute, which was referred under Section 4-K of U.P. Industrial Disputes Act, 1947 (hereinafter referred to as "Act, 1947") for adjudication by Industrial Tribunal, U.P., Allahabad, which was registered as Adjudication Case No.29 of 1994 vide notification dated 29.12.1992. The reference referred for adjudication reads as under : "Whether non re-engagement of 256 retrenched workmen, mentioned in attached appendix, in work on regular basis is proper and/or legal? If yes, to which relief/compensation the concerned workman is entitled and from which date alongwith other particulars?"
(3.) Tribunal found that such regularization is not permissible as there is no provision under which petitioners may claim regularization hence answered Reference against petitioners' Union vide award dated 27.02.1998.;