PYARE LAL Vs. N D M C

JUDGEMENT

(1.) By this writ petition, the petitioners have challenged the validity of award dated 22.11.1999 passed by the Labour Court, Delhi whereby the reference was answered against the petitioners.

(2.) Briefly the facts are that the petitioners were daily wagers/muster roll employees with the respondent during the period from 1983 to 1987 and were engaged as and when the work was available. Their services were dispensed with on 1.1.1987. They raised an industrial dispute and the Labour Court passed an award directing their reinstatement without back wages and without continuity of service. They were reinstated by the respondent in pursuance of this award of the Labour Court vide order dated 10.1.2001 which reads as under:

(3.) Their services were again dispensed with by the respondent since the development work for which they were engaged, came to an end, due to paucity of funds, on 14.7.2001. The petitioners raised dispute in respect of their termination which was referred to the Industrial Tribunal-II, in following terms: