M P POLICE HOUSING CORPORATION LTD Vs. PRESIDING OFFICER LABOUR COURTMANAGING DIRECTOR M P POLICE HOUSING

JUDGEMENT

(1.) THIS order will govern disposal of above mentioned two writ petitions.

(2.) PETITIONER Corporation appointed respondent No. 2 as Chowkidar for 89 days on 2-4-1992. Again he was appointed for 89 days on 2-7-1992 and thereafter on various occasions after giving a break of one day. Thus, he continued upto 22-6-1996. Case of the petitioners is that cement became available in open market which was earlier provided by the petitioner Corporation. Since, it became easily available in the open market there was no need to keep respondent No. 2 as Chowkidar. Respondent No. 2 raised a dispute under Labour Laws. His statement of claim is contained in Annexure P-3, which was duly replied by the petitioners. Labour Court, Jabalpur after recording the evidence, directed the petitioners to reinstate respondent No. 2 in the services. of the Corporation within one month from the dale of proclamation of award dated 1-12-2001. The same is contained in Annexure P-l and is under challenge in Writ Petition No. 992/02.

(3.) LEARNED Labour Court denied the back wages to the respondent No. 2, against which Writ Petition No. 1945/2002 has been preferred by him.