AYODHAYA Vs. ENGINEER-IN-CHIEF

JUDGEMENT

(1.) These are six writ petitions filed by the respective petitioners assailing the award passed by the Labour Court, Raipur. For convenience sake, particulars of the case/award is being shown in the table given below:

(2.) Vide the order of reference, in June-August, 2004, the office of the Labour Commissioner, State of Chhattisgarh, had made a reference to the Labour Court, Raipur for adjudication of dispute on the following two terms of reference:

(3.) Brief facts relevant for adjudication of the case are that the workers involved in the instant case were working as a daily wage worker in the Water Resources Department of the State of Chhattisgarh in Kodar Project at Mahasamund. It is said that these workers were working on daily wage basis between 1985 to 1995 when abruptly without any intimation, notice, show cause or compensation or salary in lieu of notice, their services were discontinued. It was the contentions of the petitioner-workers in their statement of claim that they were paid an amount of Rs.549/- per month when they were discontinued from service.