JILA SEHKARI KENDRIYA BANK MERYADIT Vs. PRESIDING OFFICER

JUDGEMENT

(1.) These petitions, seven in number, are heard as connected matters and are being disposed of by this common order.

(2.) Facts lie in a narrow compass. Petition wise facts filed the application under Section 33-C of the Industrial Disputes Act before the Labour Court, Khandwa which was registered as case No. 9/87 ID. Act. By order dated 29.6.1990 (Annexure-'P/6') it was decided that respondent No 2 is entitled to receive the sum of Rs. 12,543.75 Ps. Direction was made accordingly to the petitioner. This petition is filed for quashment of Anaexure 'P/6'. Respondent No. 2 filed the return in oppugnation. (e) Misc. Petition No. 141 of 1992 : The respondent No. 2 held the post of a Driver. He filed the application under Section 33-C of the Industrial Disputes Act before the Labour Court, Khandwa which was registered as Case No. 11/87 I.D. Act By order dated 29.6.1990 (Annexure-'P/6') it was decided that respondent No. 2 is entitled to receive the sum of Rs. 12,543.75 Ps. Direction was made accordingly to the petitioner. This petition is filed for quashment of Annexure- 'P/6'. Respondent No. 2 tiled the return in oppugnation. (f) Misc. Petition No. 142 of 1992 : The respondent No. 2 held the post of a Peon. He filed the application under Section 33-C- of the Industrial Disputes Act before the Labour Court, Khandwa which was registered as Case No. 97/87 I.D. Act. By order dated 29.6.1990 (Annexure-'P/6') it was decided that respondent No. 2 is entitled to receive the sum of Rs. 12,643.75 Ps. Direction was made accordingly to the petitioner. This petition is filed for quashment of Annexure- 'P/6'. Respondent No. 2 filed the return in oppugnation. (g) Misc. Petition No. 143 of 1992: The respondent No. 2 held the post of a Peon. He filed the application under Section 33-C of the Industrial Disputes Act before the Labour Court, Khandwa which was registered as Case No. 10/87 I.D. Act. By order dated 29.6.1990 (Annexure-P/6') it be decided that respondent No. 3 is entitled to receive the sum of Rs. 12,643.75 Ps. Direction was made accordingly to the petitioner. This petition is filed for quashment of Annexure- 'P/6'. Respondent No. 2 filed the return in oppugnation.

(3.) I have heard Shri A.K. Sethi, learned Counsel for the petitioners and Shri B.K. Pradhan, learned Counsel for respondent No. 2 in these petitions.