JOGINDER SINGH Vs. DIVISIONAL FOREST OFFICER

JUDGEMENT

(1.) These are four writ petitions assailing the separate award passed on 30.04.2007 by the Labour Court, Jagdalpur, in Civil Case Nos.11/ID (Ref.)/04, 10/ID (Ref.)/04, 26/ID (Ref.)/04 and 03/ID (Ref.)/04 respectively.

(2.) The brief facts of the case is that, the State Govt. had made a reference to the Labour Court in the year, 2004 under the provisions of Industrial Disputes Act, 1947, for adjudication of the terms of the reference. This court, for convenient sake, reproduce the terms of reference in one of the leading case i.e. Writ Petition (L) No.4870 of 2007, where the terms of reference was as under :

(3.) The parties to the dispute i.e. workmen and the department entered into before the Labour Court and submitted their respective statement of claim and written statements. The Labour Court vide the impugned award answered the terms of reference in the affirmative holding the termination of services was legal and proper and that the workers involved in the dispute were not entitled for any relief. It is these awards which are under challenge in these petitions.