LAWS(MAD)-2019-7-504

ASSISTANT ENGINEER (PWD) Vs. S.ALBERT

Decided On July 26, 2019
Assistant Engineer (Pwd) Appellant
V/S
S.Albert Respondents

JUDGEMENT

(1.) W.P.Nos.3277 to 3285 of 2000 are filed by the Assistant Engineer, Public Works Department, Ground Water Section, Panangattucherry, challenging the award dated 25.03.1999 made in I.D.Nos.539 to 547 of 1993, granting compensation of Rs.30,000/- each to the employees. W.P.Nos.2196 to 2201 of 2002 are filed by the workers challenging the very same award seeking reinstatement into service with backwages, continuity of service and attendant benefits.

(2.) All the Writ Petitions arise out of the common award dated 25.03.1999 passed in I.D.Nos.539 to 547 of 1993 on the file of the Principal Labour Court, Chennai, and hence disposed of by this common order. The parties are referred to as per their rank in I.D.Nos.539 to 547 of 1993.

(3.) According to the petitioners, they were working as Pump Operators as daily rated employees under the respondent and wages were paid once in a month, calculated at the rate of Rs.25/- per day. The petitioners worked for more than 240 days in a calender year, ranging from five years, up to nine years. They requested the respondent to regularize their services and the respondent refused to give job when they reported for work on 12.01.1993. Inspite of their repeated request, the respondent did not provide job. No charge memo was issued to the petitioners and no Disciplinary Enquiry was conducted against the petitioners. The termination of the petitioners would amount to retrenchment under Section 25 (F) of the Industrial Disputes Act. Hence, they have raised the above I.Ds.