PAPPU PATHAK Vs. M. S. BANSAL BROTHERS INDUSTRIES

JUDGEMENT

(1.) These three writ petitions under Articles 226&227 of the Constitution of India deal with similar factual and legal matrix, so the same are taken up together for disposal. The petitioners have challenged Labour Court Awards dtd. 9/2/2024, whereby the References in respect of their alleged termination of services were answered against them and consequently their Statements of Claims were dismissed. Despite advance intimation, none appeared from respondent and after hearing learned counsel for petitioners, who took me through records, I found no reason to issue notice.

(2.) Briefly stated, circumstances leading to the present petitions are as follows.

(3.) Thence, the core issue involved in these petitions is as to whether the learned Labour Court rightly arrived at the findings that none of these petitioners had worked for even 240 days in the year preceding the date of the alleged termination of their services. In this regard, there is no dispute to the legal proposition that in view of the above mentioned rival pleadings, it was for the petitioners workmen to establish that they had worked with the respondent management for not less than 240 days in the year preceding the date of their alleged termination.