MUKESH MOTILAL MACWAN Vs. STEELCO GUJARAT LIMITED

JUDGEMENT

(1.) Since in all these petitions, a common issue is raised in connection with the claim for payment of subsistence allowance at the enhanced rate, the petitions are heard together.

(2.) It appears that pending Reference (IT) No.3 of 2012, orders for removal of the petitioners from service were made by respondent No.1- the employer following the departmental inquiry held against them. Respondent No.1 therefore, filed three different applications, titled as 'Permission Application' under Sec. 33(3) of the Industrial Disputes Act ('the Act') seeking permission to remove the petitioners from service.

(3.) It further appears that pending the departmental inquiry, the petitioners were suspended and they were paid subsistence allowance. However in the pending permission applications, the petitioners moved different applications seeking enhancement in the subsistence allowance. Such applications of the petitioners came to be rejected by the Industrial Tribunal ('the Tribunal') by the impugned orders.