SUB DIVISIONAL OFFICER Vs. BABU LAL

JUDGEMENT

(1.) By way of this writ petition challenge has been made to impugned award dated 21.06.2004 in I.D. No.103/1998 passed by Central Government Industrial Tribunal-cum-Labour Court-II, New Delhi (hereinafter referred to as the Tribunal by which the respondent Nos.1 to 6/workmen have been given reinstatement with effect from 01.06.1988 with 20% back wages.

(2.) The factual background is as under:-

(3.) Pursuant thereto the respondents had filed statement of claims before the Tribunal alleging therein that they had worked as casual labourers under the petitioner/management for about 3 years i.e. in 1985, 1986 and 1987 for at least 240 days in each year. On 30.04.1988 they were shocked to receive the notice dated 30.04.1988 stating that there services would be terminated w.e.f. 01.06.1988 because the cable work was over. They had alleged that their termination was illegal as the junior to them were allowed to work by the petitioner/management even after 1st June 1988. They had alleged that their termination was arbitrary and violative of provisions of Section 25F (a) (b) and (c) of the Industrial Disputes Act, 1947 (hereinafter referred to as the said Act). About nine workers filed the statement of claim.