STATE OF CHHATTISGARH Vs. SUNDERLAL

JUDGEMENT

(1.) These are the four writ petitions preferred by the State Government challenging the order of the Labour Court, Rajnandgaon in four different reference cases referred by the State Government i.e. Case Nos. 9/ID Act/2007 (Ref.), 30/ID Act/2007 (Ref.), 31/ID Act/2007 (Ref.) and 32/ID Act/2007 (Ref.) decided on 28/04/2008, 10/04/2008, 06/05/2008 and 06/05/2008 respectively.

(2.) Vide the impugned award, the Labour Court have answered the reference in favour of the workers and have declared the discontinuance of employment of the respondents/workers as an illegal termination and ordered for the relief of reinstatement without backwages.

(3.) As the facts of each of the cases are almost similar, the evidence led on either side also being similar so also the ground of challenge in all these four Writ Petitions being the same, this Court proceeds to decide these Writ Petitions by a common judgment.