MUNICIPAL COMMITTEE, CHEEKA, DISTRICT KAITHAL AND ORS Vs. PRESIDING OFFICER, LABOUR COURT, AMBALA AND ANOTHER

JUDGEMENT

(1.) This order shall dispose of CWP Nos. 4362, 4431, 4488 of 2001 filed by the Municipal Committee, Cheeka, challenging the CWP No. 4370 of 2001 -2- order dated 24.8.2000 (Annexure-P3) passed by the Presiding Officer, Labour Court, Ambala, on the application filed by the workmen under Section 32-C(2) of the Industrial Disputes Act, 1947(hereinafter referred to as 'the Act'). Though in all the four writ petitions different orders have been passed but the issue involved in all the four orders is the same, therefore, these four writ petitions are disposed of with common order taking the facts of CWP No. 4370 of 2001.

(2.) I have heard learned counsel for the parties. Undisputedly in all the four cases the Labour Court decided the industrial dispute raised by the workmen with regard to termination of their services in their favour. The termination of the services of all the four workmen were found to be illegal and unjustified. Consequently vide award dated 15.6.1992 the workman was directed to be reinstated on the same job on old terms and conditions with all benefits and continuity of service. A lumpsum of Rs.5000/- was awarded in lieu of back wages.

(3.) Undisputedly the petitioner-committee did not challenge the award by filing the writ petition, however, the workmen challenged the part of the award with regard to back wages. All the connected writ petitions filed by the workmen were dismissed by this Court by passing the following order: