COMMANDANT ORDNANCE DEPOT Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THIS order governs all the above writ appeals. The writ appeals are at the instance of the Commandant, Ordnance Depot, Avadi, Chennai and Union of India, represented by its Secretary, Ministry of Defence, New Delhi. The second respondent the respective writ appeals were engaged for various categories of posts such as conservancy Barber, Dhobi, Cook and Sweeper for a particular period between 20.10.1987 and 08.05.1989, except the second respondent in W.P.No. 8131 of 1997, who was engaged between the period 20.10.1987 and 14.02.1989. The workmen were engaged when the Indian Peace Keeping Force (IPKF) was formed and sent to Sri Lanka on a specific mission and stationed temporarily there.

(2.) AFTER dismantle of the Mission, the workmen were not given employment, which resulted in a dispute being raised and ultimately the Government referred the same for adjudication on the following reference in each of the dispute:- Whether the action of the Management of Ordnance Depot, Avadi in terminating the services of their workman is justified? If not, what relief the workman in each of the dispute is entitled to?

(3.) WE have also heard the learned counsel appearing for the second respondent in each of the writ appeal.