CAPARO ENGINEERING INDIA LTD. Vs. PRADEEP AND ORS.

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 Writ Petition No.6329/2017 are narrated hereunder.

(2.) The petitioner before this Court is a Company incorporated under the provisions of Companies Act, 1956 having its manufacturing plant at Dewas in the name and style of Caparo Engineering India Ltd. has preferred present being aggrieved by order dtd. 03/08/2017 passed in MCC (Review) No.20/MPIR/2017 as well as order dtd. 23/02/2017 passed in MCC No.101/MPIR/2009 by the President, Madhya Pradesh Industrial Court, Indore.

(3.) The facts of the case reveal that the respondent No.1 Pradeep was an employee of Steel Tubes India Limited, again a Company duly incorporated under the provisions of Companies Act, 1956 and the respondent No.2 Steel Tubes India Limited terminated 17 workers in the year 1988 i.e. on 28/12/1988 and 29/12/188. The workers through their representative Union of India preferred an application under Sec. 31 (3), 61 and 62 of the Madhya Pradesh Industrial Relations Act, 1960 and the matter was decided by the Labour Court, Dewas on 15/11/1991. The Labour Court directed reinstatement of 17 workers including the present respondent No.1 with full wages.