M.C.D. Vs. RAJPAL AND ORS.

JUDGEMENT

(1.) BY the impugned judgment dated 9th March, 2007, Writ Petition (Civil) No. 5563/2003 filed by Rajpal and Ors. the Respondents herein, has been allowed. It has been held that the Respondents are entitled to reinstatement in service as daily wagers with consequential benefits, i.e. back wages, in view of the violation of Section 25G of the Industrial Disputes Act, 1947 (Act, for short).

(2.) AT the instance of the Respondents, the following two disputes were referred for adjudication under the Act:

(3.) ON the question/issue No. 2, the industrial adjudicator held against the Respondents.