RANGNATH AND ORS. Vs. THE DIRECTOR AND ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and by the consent of the parties, heard finally.

(2.) The three petitioners have preferred this petition for challenging the judgment and order dated 26/03/2013 delivered by the Industrial Court in Revision (ULP) Nos.36/2012, 37/2012 and 39/2012 and the judgment of the Labour Court dated 21/02/2012 delivered in Complaint (ULP) No.316/1992.

(3.) It is submitted by the learned Advocate for the petitioners that petitioner No.1 joined employment on 05/02/1980 and was terminated on 16/07/1992 after having put in about 12 years and 7 months in employment. Petitioner No.2 joined duties on 01/11/1988 and was terminated on 16/07/1992 after having put in 3 years and 9 months in service. Petitioner No.3 joined service on 23/11/1984 and was terminated on 16/07/1992 after having put in about 8 years in employment.