- (1.) HEARD Mr. Anoop Kumar Mehta, learned counsel appearing for the petitioner.
(2.) IN spite of the service of notice, nobody has appeared for the respondent. The prayer is for quashing the award dated 27.12.2002 of the Industrial Tribunal passed in a Reference Case No. 110 of 1991 by which the Tribunal answered the reference in favour of the concerned workmen, and has held that the concerned workmen are entitled to be regularized.
(3.) THE facts in short are that the management of B.C.C.L had a residential colony called Amtal Colony in which the employees of the rope -way division used to reside and for the supply of drinking wager to the residents of the said colony, the service of the concerned workmen were taken on payment of 50 paise per 'bhar'. The payment was to be made by the management.;