STATE OF MADHYA PRADESH AND ANR Vs. BABULAL

JUDGEMENT

(1.) Leave granted in all the matters.

(2.) We have heard the learned counsel for the parties.

(3.) The respondents in these appeals were working as daily rated employees in a project of the Public Health Engineering Department, Respondent No.2 herein. Their services were discontinued after the completion of the project. They filed an application under the M.P. Industrial Relations Act and the Labour Court passed an order directing their reinstatement with back-wages.