TRILOK SINGH RAWAT Vs. GEE VEE CONSTRUCTION LTD

JUDGEMENT

(1.) I have heard learned counsel for the petitioners.

(2.) THE petitioners have filed this writ petition impugning the order of the Industrial Tribunal whereby their application for interim injunction restraining the two respondents herein from dispensing with their services during the pendency of the reference proceedings before it for the adjudication of their claim for the regularization of their services with respondent no. 1 herein ,was dismissed.

(3.) LEARNED counsel for the petitioners did not dispute that since the workers have already raised an industrial dispute regarding their demand of regularization/absorption by the respondent no. 1 and if at all during the pendency of the reference proceedings before the Industrial Tribunal any of the respondents decides to take any decision to dispense with the services of the workmen concerned they will have to take recourse to Section 33 of the Industrial Disputes Act and if they do not do that the workmen would have legal remedies at that time. Respondent no. 1, in any event, as per the petitioners' own case is not claiming to be the petitioners' employer and so there is little likelihood of it taking any action for the termination of their services.