SANTOSH SUKHEJA Vs. WOMENS ACTION FOR DEVELOPMENT

JUDGEMENT

(1.) THIS writ petition filed by the five workmen (the petitioners herein) is directed against an award dated 05. 09. 2003 passed by Mr. D. C. Anand, POLC I, delhi declining relief to them for alleged illegal termination of their services by respondent No. 1 w. e. f 12. 08. 1992. One of the petitioners namely petitioner No. 5 Smt. Chandrawati is reported to has expired during the pendency of the present proceedings and her legal heirs have not come forward for their substitution after her death.

(2.) BRIEFLY stated the facts of the case relevant for the disposal of this writ petition are that 36 workers including the petitioners had raised an industrial dispute with regard to termination of their services by respondent No. 1 management w. e. f. 12. 08. 1992. The industrial dispute raised by them was referred by the appropriate Government for adjudication to the Labour Court.

(3.) BEFORE the Labour Court statement of claim was filed on behalf of the workmen stating therein that they were employed with various projects of respondent No. 1 like Bal Baris, Sewing centres, adult education centres, health workers, helpers, REC teachers etc for the last 4-5 years on monthly salary of Rs. 500/- to Rs. 1,200/- per month. They all alleged that their services were illegally terminated by respondent No. 1 and for that reason, they have prayed for their reinstatement with back wages.