SUMRAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Both the writ petitions address a similar issue of daily workers, who had completed more than 240 days in service, who were ordered to be terminated by orders dated 20.06.1989 and 12.07.1989 and who came to this Court challenging the same. The respondents has also not filed written statement denying the same. The grounds of challenge were inter alia that the termination could not be effected except by recourse to Section 25-F of the Industrial Disputes Act and further that junior employees have been retained and termination could not be effected in violation of principle laid down under Section 25-G of the Industrial Disputes Act. This Court has granted an order of stay and it has continued all along. The petitioner shall have the benefit of such an order through this final order as well and any termination if it is possible shall be in accordance with law, relating to rules or in terms of the procedure laid down under Section 25-F of the Industrial Disputes Act.

(2.) Both the writ petitions are disposed of as above.