Ratnaker Bhengra, J. - (1.) Heard learned counsel for the parties.
(2.) The only question posed for answer in the present appeal is whether the appellants were entitled for the benefit of Ad hoc Cash Award Scheme for the year 1998-1999.
(3.) In an application made under Section 33C-(2) of the Industrial Disputes Act, the learned Labour Court decided the admissibility of the amount under the aforesaid scheme in favour of the contingent employees i.e. appellants herein.;