Jawahar Lal Gupta, J. - (1.) The petitioners claim that they are working with the Panipat Cooperative Sugar Mills Ltd. (Distillery Unit) as labourers. They further claim that in view of their long service the respondent is deducting Provident Fund from their wages. The petitioners also allege that in spite of having completed six to seven years of service, the respondent continues to treat them as daily wage employees and is not regularising their services or granting them the privileges admissible to a regular employee. They, consequently, pray for the issue of a writ of Mandamus directing the respondent to frame a policy regarding regularisation, to regularise their services and to grant them wages/allowances at the same rate at which these are being paid to the other Workmen.
(2.) The respondent contests the petitioners' claim. It has been stated that the Sugar Mills is only a Cooperative Society and the Writ Petition is not competent.
(3.) It has been further averred that the petitioners have been engaged by a contractor and not by the respondent-Mill. The allegation even with regard to the deduction of Provident Fund from the wages paid to the employees has been controverted. The respondent prays that the Writ Petition be dismissed. Reliance in support of the submission has been placed on the decision of a Division Bench of this Court in Civil Writ Petition No. 18184 of 1994.;