NAGAR PALIKA NIGAM Vs. TULSIRAM

JUDGEMENT

(1.) Shri Ashok Kumar Gupta, learned Counsel for the Petitioner.

(2.) Each of the petitions, filed under Article 227 of the Constitution of India, is directed against the order passed by the Labour Court, Khandwa on an application filed by the Respondent Workmen under Section 33C(2) of the Industrial Dispute Act 1947 (hereinafter to be referred as Act of 1947).

(3.) The relevant fact in all the petitions briefly are that Respondent workmen were engaged on daily wages with the Petitioner/Municipal Council. When their services were terminated the same led to preferring applications under Section 31(3) of MP Industrial Relation Act 1960.