KISAN SAHKARI CHINI MILL Vs. BHUPAL SINGH

JUDGEMENT

(1.) By means of WPMS No. 398 of 2021, the petitioners have challenged the judgment and award dtd. 12/3/2020, which was published on the notice board on 4/6/2020, passed by the Presiding Officer, Labour Court, Kashipur, District Udham Singh Nagar, in Adjudication Case No. 243 of 2008 (Annexure-1 to the writ petition), whereby the claim of the respondent/workman was rejected. However, the respondent/workman was awarded 50% of the back wages.

(2.) By means of WPMS No. 374 of 2021, the petitioners have challenged the judgment and award dtd. 12/3/2020, which was published on the notice board on 4/6/2020, passed by the Presiding Officer, Labour Court, Kashipur, District Udham Singh Nagar, in Adjudication Case No. 246 of 2008 (Annexure-1 to the writ petition), whereby the claim of the respondent/workman was rejected. However, the respondent/workman was awarded 50% of the back wages.

(3.) By means of WPMS No. 406 of 2021, the petitioners have challenged the judgment and award dtd. 12/3/2020, which was published on the notice board on 4/6/2020, passed by the Presiding Officer, Labour Court, Kashipur, District Udham Singh Nagar, in Adjudication Case No. 244 of 2008 (Annexure-1 to the writ petition), whereby the claim of the respondent/workman was rejected. However, the respondent/workman was awarded 50% of the back wages.