RAKESH BAIRAGI Vs. VIKRAM CEMENT

JUDGEMENT

(1.) This order shall dispose of Writ Petition No. 7561 of 2008 (S) Rakesh Bairagi v. Vikram Cement and Writ Petition No. 7565 of 2008 (S) (Yogesh Bairagi v. Vikram Cement.)

(2.) Each of the petitioner had filed an application under Sections 31 (3), 61 and 62 of M. P. Industrial Relations Act, 1960 with a submission that each of them had worked for more than 240 days in 12 months preceding the date of retrenchment and as the provisions contained in S. 25-F of Industrial Disputes Act were not observed and as the termination was absolutely Illegal, they were entitled to be reinstated with back wages.

(3.) The trial Court registered the cases. The case of Rakesh Bairagi v. Vikram Cement (supra) was registered as case No. 15/MPIR/03, while the case of Yogesh Bairagi was registered as case No. 16/MPIR/03.