BHOLANATH LAL Vs. SHREE OM ENTERPRISES (P) LTD

JUDGEMENT

(1.) All these three writ petitions involve identical issues of facts and law and are being decided by this common judgment.

(2.) By a common award dated 03.10.2012, the learned Presiding Officer, Labour Court, Karkardooma, Delhi (in short "Industrial Adjudicator") has answered the reference made by Government of NCT of Delhi bearing No.F.24(89)/SD/2010/11441 dated 18.08.2010 in ID No.106/11 (Jeet Nath), F.24(88)/Lab/SD/2010/11198 dated 108.2010 in ID No.107/11 (Ram Sagar) and F.24(62)/Lab/SD/2010/ 6152 dated 21.06.2010 in ID No.108/11 (Bholanath Lal). The terms of Reference in each case are as under:-

(3.) The petitioner Jeet Nath claimed that he has been working as a helper with the respondent/Management since 1989 at a salary of Rs.2,900/- per month. The petitioner Ram Sagar claimed that he has been working as a helper since 1999 with the respondent at a salary of Rs.2,600/- per month. However, the petitioner Bhola Nath Lal has claimed to have been working as a Peon since 1984 with the respondent at a salary of Rs.2,600/- per month. It is alleged by them that they had demanded certain legal facilities and for that reason the respondent/Management terminated their services on 202.2010.