DEPUTY EXECUTIVE ENGINEER Vs. RASIDKHAN RAHIMKHAN

JUDGEMENT

(1.) A group of petitions involving identical questions of facts and law has been decided by this Court by common Judgement and order.

(2.) Facts of the Special Civil Application No.945 of 2020 which origins from the Recovery Application (C-2) No.31 of 2011, in nutshell are as under :-

(3.) The respondent filed an application for recovery being Recovery Application (C-2) No.31 of 2011 under section 33C(2) of the Industrial Disputes Act, 1947 (hereinafter shall be referred to as "I.D. Act" for short) alleging that he petitioner had terminated his services and aggrieved by the same, he along with similarly situated workmen approached the Labour Court by way of Reference No.69 of 2001, which the Court adjudicated on 15/9/2006 in favour of the workmen, wherein the petitioner was directed to reinstate the workman in service in wake of the said order. The authority refused to reinstate the respondent and instead approached this Court by way of filing Special Civil Application No.5319 of 2017 and other allied matters, where the learned Single Judge rejected the writ petitions of the petitioner.