COMMISSIONER AND SECRETARY, PRINTING AND STATIONERY DEPARTMENT HARYANA AND ANR Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) This judgment shall dispose of L.P.A No. 481 of 2009, and CWP Nos. 885, 893, 1644, 2639, 2641, 2642, 2643, 2644, 2645, 2646, 2659, 2669, 2675, 2744, 2798, 4682, 4689, 4692, 4755 and 4761 of 2010, since all the writ petitions would be covered by the decision of the judgment under appeal and by this judgment. Facts are being taken from LPA No. 481 of 2009.

(2.) Originally, CWP No. 9983 of 2008 was filed by Jagdish Chander and 450 other workers including Respondent No. 2 (workmen) with the prayer that the Appellants could not compel them to perform duties on Saturday which was declared as a public holiday. The said writ petition was allowed on 24.8.2004 by placing reliance on a decision of the Hon'ble Supreme Court reported as Municipal Employees Union (Regd) Sirhind and Ors. v. State of Punjab and Ors., 2000 9 SCC 432, and in the same terms with the following directions:

(3.) The said judgment became final since the L.P.A and S.L.P against the same were dismissed. As per the direction, the workmen filed individual applications under Section 33C(2) of the Industrial Disputes Act, 1947 (for short "the Act"), which were allowed by the Labour Court. It was against that order that the writ petition (out of which the present appeal arises) was filed. The learned Single Judge having dismissed the writ petition, the matter is before us.