MAN SINGH Vs. RELIANCE INTEGRATED SERVICES PVT LTD

JUDGEMENT

(1.) The two appeals have been preferred by the aforesaid appellants to assail the decisions dated 13th August, 2019 rendered by the learned Single Judge in their respective writ petitions taken note of hereinabove. Since the relevant facts, as well as the nature of the impugned order and the grievance raised by the appellants are similar, and common submissions are advanced by learned counsel for the appellants, we are disposing of these appeals by this common order.

(2.) The appellants were serving with the respondents-Reliance Integrated Services Pvt. Ltd in the case of the appellant-Man Singh, and M/s Sapphire Cables and Services Pvt. Ltd in the case of the appellant-Krishan Dabas. By similar letters of termination, their services were terminated in breach of the provisions of Section 25F of the Industrial Disputes Act i.e. without payment of retrenchment compensation. The termination letter in the case of the appellant-Man Singh was dated 24th February, 2011 and, in the case of the appellant-Krishan Dabas, it was dated 8th February, 2011. We reproduce both these letters of termination hereinunder:

(3.) The abovenoted letters show that the letters of termination were not stigmatic. However, evidently they were not in compliance with the Section 25F of the Industrial Disputes Act. Consequently, the appellant raised their respective industrial disputes. The Labour Court, in their respective claims, allowed their claims and passed awards dated 6th March, 2017 (in the case of Man Singh), and 4th March, 2017 (in the case of Krishan Dabas). In both these awards, the appellants were granted lum-sum compensation of Rs.3,00,000/- each. While awarding the compensation, the Labour Court observed, in both these awards, that there was no dearth for employment of skilled workers in Delhi-NCR and both of them would definitely have found a job if they had tried seriously. Both of them had worked with their respective ex-managements for about eight years and were ex-servicemen.