- (1.) This petition filed under Article 226 of the Constitution challenges award dated 20.2.2003 (P-7) passed by the Industrial Tribunal, Punjab, Chandigarh (for brevity, 'the Tribunal') directing the Petitioner-Bank to frame Rules for regularising the services of the workmen within a period of nine months from the date of passing of the award. 2. Brief facts of the case are that various workmen who were working as Gunmen in the Petitioner-Bank submitted a demand notice dated 5.12.1995 (P-1) through Trade Union Council, Patiala. Eventually, on 26.10.1999, the Labour Commissioner, Punjab, made a reference to the Tribunal constituted under Section 7-A of the Industrial Disputes Act, 1947 (for brevity, 'the Act') for giving award on the following issues: 1. Whether the daily wage gunmen are entitled to be regularised from the date of their appointment If yes, then what benefits are to be paid to the workmen
(2.) Whether the Gunmen are entitled to get arrears as per the scales of Nationalised Banks from 1988 If yes, then what benefits are to be paid to the workmen
(3.) Whether the gunmen are entitled to get their uniforms according to the seasons If yes, what are benefits they are entitled for;