GAJRA DIFFERENTIAL GEARS LTD. Vs. ARIF SHEIKH

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of the Writ Petition No.5111/2014 are narrated hereunder.

(2.) The present petition is arising out of the award dated 06.03.2014 passed by the Industrial Court, Indore. The facts of the case reveal that the petitioner-company is a company registered under the Companies Act having manufacturing unit at Dewas.

(3.) The respondent before this Court was a casual employee working in the factory. He has worked w.e.f. 07.12.2003 to 31.05.2004 and as there was no need of any casual employee, he was not engaged beyond 31.05.2004 and in those circumstances, by invoking the provisions as contained under Section 31(3) of M.P.I.R. Act, he has approached the labour court.