JEEVAN NISHAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These writ appeals arise from a bunch of writ petitions filed by different individuals who claim the benefit of an Award dated 20/02/2006 passed by the Industrial Court, Raipur in Reference No. 6/MPIR/2000 as modified by the order of this Court issued on 22/03/2011 in W.P.No.1659/2006.

(2.) Apart from the learned counsel for the appellants and the learned Additional Advocate General for the State, we have obtained able assistance of Advocates Shri P.K. Moitra and Shri Vinod Deshmukh, both of whom assisted by making reference to the Industrial Disputes Act, 1947 (hereinafter referred to, 'ID Act') as well as the Madhya Pradesh Industrial Relations Act, 1960 (hereinafter referred to as a 'State Act').

(3.) The Award dated 20/02/2006 was issued directing the Management - the Associated Cement Companies Limited - to regularize with all the benefits, all workers as per list attached to the Award and pay all monetary and other benefits of regular employees w.e.f. 20/06/2000 and take further action as stated in that Award.