STATE OF U P Vs. RAM SAHAI

JUDGEMENT

(1.) Heard learned Standing Counsel for the petitioners, Sri Mahipal Singh, Advocate for respondent No. 1 and perused the record.

(2.) The writ petition is directed against the order dated 18.9.1998 passed by Labour Court, U.P., Meerut in Misc. Case No. 138 of 1998.

(3.) It appears that respondent No. 1, Ram Sahai filed application under section 33-C (2) of Industrial Disputes Act, 1947 (hereinafter referred to as the "Act") before the Labour Court claiming recovery of Rs. 2,40,676.76 from employer-petitioners on the ground that he was regularised by order dated 19.6.1995 w.e.f. 1.2.1985 and, therefore, was entitled for all the benefit of regularisation from the date of regularisation. The Labour Court by ex parte order dated 18.9.1998 has passed impugned order.