DILIP Vs. COMMISSIONER M.P. HOUSING BOARD

JUDGEMENT

(1.) As common issues are involved in these batch of writ petitions under Art. 227 of the Constitution of India, being directed against the Award passed by Labour Court, they are analogously heard and decided by this common order.

(2.) It being not in dispute that the workmen in these writ petitions were engaged with the Madhya Pradesh Housing Board in the year 1995 on daily wages. Their services were dispensed with in the year 2000. At the time of disengagement, the workmen were paid one month salary and the compensation computed as per the provisions contained under Sec. 25F of the Industrial Disputes Act, 1947 (for short '1947 Act'). It is also not in dispute that each of the workmen received the amount though paid through cheque.

(3.) It is also borne out from record that these workmen brought some proceedings against their disengagement in the year 2004, but did not pursue the same and withdrew the proceedings. That, after eight years from withdrawing the proceedings, these workmen raise industrial dispute on 26.5.2012 before the Labour Commission, wherein, with the failure of conciliation proceedings, the matter was referred to for adjudication before the Labour Court in 2013 vide order:: 4 :: dated 13.3.2013 passed by the State Government as to whether the dispensation of workmen was legal and if not, what relief they are entitled for.