Soumen Sen, J. - (1.) In this writ application the award passed by the Industrial Tribunal on 2nd May, 2017 is under challenge.
(2.) The Tribunal passed the award in a reference made to the Labour Court for adjudication of the following dispute: "Whether the action of Department of Govt. Press, Port Blair for not regularizing the ad hoc service of Shri. Suresh Babu, Y. Satyanarayan, Jaswant Singh and V.G. Maniekam, Compositor Gr.II from the date of their initial appointment i.e. 06.05.1982 is legal and justified? If not what relief the workmen are entitled to."
(3.) The learned Tribunal on consideration of the materials on record and on analysis of the evidence has come to a finding that the writ petitioner cannot claim regularisation from the date of their initial appointment i.e. 6th May, 1982.;