STATE OF ORISSA Vs. BALABHADRA BEHERA

JUDGEMENT

(1.) This writ application is directed against the order dated 29.5.1999 passed by the Industrial Tribunal, Bhubaneswar in I.D. Case No. 18 of 1995.

(2.) The following is the reference made to the Tribunal for adjudication:

(3.) The case of the workmen-opposite parties is that they had been employed in Kala Irrigation Project and Sunei Irrigation Project as NMRs. The said projects got merged and continued under the Executive Engineer. Mayurbhanj Irrigation Division, Baripada. They continued to work as NMRs for years without any break. The further case of the workmen is that their services were terminated illegally without following the procedure in Section 25-F of the I.D. Act. It is contended by learned counsel for the opposite parties that the termination was mala fide, arbitrary and violative of principle of natural justice.