VINOD KUMAR Vs. SALWAN PUBLIC SCHOOL

JUDGEMENT

(1.) Three out of five claimants have approached this Court through this writ petition challenging the award dated August 13, 2010 passed in I.D. No. 98 of 2010 (new) and 434 of 2008 (old), whereby the Labour Court has granted a compensation of Rs. 75000/- in favour of Vinod Kumar and Santosh Kumar, petitioner Nos. 1 an d 2 respectively, and Rs. 50,000/- in favour of Bhagwat, petitioner No. 3 against the respondent in lieu of reinstatement in service with back wages.

(2.) The case of the petitioners was that they have been appointed on December 26, 1995, October 5, 1995 and January 3, 1999 as 'Safaikaramchari' on a salary of Rs. 2419/-. They would also state that their services were terminated on January 30, 2001 and March 25, 2001 respectively. According to them, the termination of their services was illegal, unjustifiable and arbitrary, which forced them to send a demand notice dated March 30, 2001 to the respondent.

(3.) That since the respondent did not respond to the demand notice, they filed a complaint before the Asstt. Commissioner, New Delhi. Despite intervention by the Labour Inspector, the respondent did not reinstate the petitioners in service. They accordingly filed a claim petition before the Conciliation Officer. In sum and substance, the relief sought by the petitioners was reinstatement with full back wages and continuity of service with all consequential benefits.