STATE OF MADHYA PRADESH Vs. RAMCHARAN

JUDGEMENT

(1.) Heard on admission. This petition under Article 226/227 of the Constitution of India is directed against the order dated 16.10.2012, passed by the Labour Court, Rewa and order dated 30.01.2013, passed by the Industrial Court, Rewa.

(2.) Petitioners also assail the orders dated 15.12.2000 and 31.07.2003. Whereas, by order dated 15.12.2000 Labour Court allowed respondent workman's application under Section 108 of MPIR Act, 1960 seeking execution of order dated 16.10.2012. By order dated 31.07.2003 miscellaneous appeal preferred by the petitioners herein against said order has been dismissed.

(3.) By order dated 16.10.2012 Labour Court allowed the application under Section 31 read with Section 61 M.P. Industrial Relation Act, 1960, filed by respondent, seeking classification as permanent employee, whereas, by order dated 30.01.2013, an appeal preferred by the petitioners herein against the order of permanent classification, has been dismissed.