MOHD SADIQ ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE two appeals are filed against a common order, dated 08.02.2006, in W.P.Nos.14858 and 14861 of 1994. The appellants filed the respective writ petitions.

(2.) THE genesis of the case is as under:

(3.) THE appellants were engaged as casual labourers by the sole respondent on 01.10.1986. However, they were terminated on 31.05.1987. Feeling aggrieved by the termination, they approached the Central Government for making reference under Section 10 of the Industrial Disputes Act (for short the Act). On a reference being made to the Industrial Tribunal (Central), Hyderabad, I.D.Nos.49 and 51 were taken on file. After hearing both the parties, the Tribunal took the view that the retrenchment was in violation of Section 25 -F of the Act and accordingly, has set aside the termination and consequential relief of reinstatement into service with back wages and attendant benefits was granted. Challenging the respective awards, respondent No.1 filed the two writ petitions referred to above. It was pleaded that the engagement of the appellants was for specific period and in that view of the matter, Section 25 -F of the Act does not get attracted. Reliance was placed upon certain precedents. The writ petitions were opposed by the appellants. Through the common order under appeals, the learned Single Judge allowed the writ petitions and has set aside the awards. Hence, these two writ appeals.