WHEELS INDIA LTD Vs. SHANKER LAL

JUDGEMENT

(1.) LEAVE granted. Heard both sides.

(2.) THE appellant in these appeals are M/s. Wheels India Ltd. and the respondents, namely, Shanker Lal and Om Prakash are employees of the appellant. Notice was ordered in these matters on 16.8.2005. During the pendency of the proceedings in this Court, both the respondents-workmen in these appeals have amicably settled the disputes with the Management. THE settlement and the receipts issued by the respective workmen were placed before the Assistant Labour Commissioner, District Panchayat Premises, Court Road, Moradabad. THE various issues and the terms arrived at the settlement are as under: <FRM>JUDGEMENT_437_TLPRE0_2006Html1.htm</FRM> Even though show cause notice was sent to the workmen in both the matters, they have not entered appearance either in person or through their counsel. Now as the settlement has already been reached between the parties and that the workmen have received all the amounts by Cheques, we are of the opinion that there is no need to keep the matter pending on the file any further.