- (1.) This appeal is directed against an order passed by learned single Judge dated March 26, 1999 affirming his earlier order dated May 11, 1998. The learned single Judge dismissed the writ petition on March 26, 1999 with the finding recorded by him on May 11, 1998.
(2.) The learned single Judge passed the order dated March 26, 1999 holding that in view of the decision given by the Apex Court in the case of Coir Board, Emakulam, Cochin & Anr. v. Indira Devi P. S. & Ors. reported in AIR 1998 SC 2801 : 1998 (3) SCC 259 : 1998-1- LLJ-937, there is no merit in the writ petition and dismissed it.
(3.) Brief facts, which are necessary for disposal of this appeal are that the respondents claim themselves to be workmen and raised industrial dispute alleging that they are workmen under the appellants. Therefore, they are workmen under the appellants and are entitled to relief for their service benefits. A reference was made by the Government to the Industrial Tribunal and the Tribunal answered the question in favour of the employees and directed the Co-operative Society to give them necessary benefits.;