SURENDRA Vs. AGROFAB MACHINERIES

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel for the respective parties.

(3.) The petitioners in these petitions were employees with the respondent/employer. The services of the petitioners were terminated by way of retrenchment on 30/12/2014. The employees challenged the retrenchment by filing Complaint (ULP) No.81 of 2015 and Complaint (ULP) No. 85 of 2015. In the said complaints, the respondent/employer filed an application seeking directions against the employees to deposit the amount of retrenchment compensation. The said applications were rejected by the learned Labour Court vide order dtd. 21/8/2018. The respondent/employer filed revision applications challenging the said orders. The revision applications came to be allowed vide judgments and orders dtd. 13/12/2018 and 23/1/2020. The employees are directed to deposit the amount of retrenchment compensation with the Labour Court within the period stipulated in the order.