SEWA INTERNATIONAL FASHION Vs. MEHAR CHAND

JUDGEMENT

(1.) THE petitioner employer by these writ petitions impugns separate but identical awards of the Industrial Adjudicator on the claims of the respondent workmen. THE Industrial Adjudicator has granted the relief of lump sum compensation of '1 lac only to the respondent workman in W.P.(C) No.4072/2011 and of '75,000/- only to the respondent workman in W.P.(C) No.4073/2011.

(2.) IT was the case of the respondent workmen before the Industrial Adjudicator of the petitioner employer having works at Mayapuri as well as Kirti Nagar and their services being taken at both the works and having been terminated illegally w.e.f. 1st July, 1999.

(3.) THE Industrial Adjudicator in the awards impugned in these writ petitions has held the respondent in each case to be workman within the meaning of Section 2(s) of the Act and has also returned a finding of fact that the services of the respondent workmen were being taken at both the works at Mayapuri as well as Kirti Nagar.