- (1.) In these two writ applications the petitioners seek appropriate, direction for regularisation of their services on the ground, inter alia, that they have been working in the Bokaro Steel Plant for the last so many years.
(2.) Petitioners' case is that Bokaro Steel Plant amongst others, there are two Mills, namely, Hot Strip Mill and Hot Rolled Coil Finishing Mill. In these two Mills types of machines have been installed. The petitioners claim that they have been discharging their duties as operators in those Mills and the work the petitioners perform and perennial in nature. It is further contended that the petitioners like other permanent employees of Bokaro Steel Plant have been enrolled as members of the scheme of provident fund under Bokaro Steel Plant. The petitioners allege that their services are governed by the service conditions applicable to the regular employees. The petitioners have relied upon the report of the Deputy Labour Commissioner, Bokaro Steel Plant who, after inspection and investigation reported that the work amongst others in Hot Strip Mill and Hot Rolled Coil Finishing Mill are permanent it nature as they have to do the work continuously.
(3.) The respondents case, on the other hand in the counter affidavit is that the job of strapping of finished product have been entrusted to packaging handlers, who engaged their own labour. Their case is that the petitioners are the contract labourers and the job which the petitioners performed are perennial in nature.;