GURNAM SINGH Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This order of mine shall dispose of two writ petitions bearing Nos.24237 and 24424 of 2011, as common questions of law and facts are involved. For the sake of convenience, the facts are being taken from CWP No.24237 of 2011.

(2.) The workmen have approached this Court by challenging the Award dated 10.10.2011 (Annexure P-8), whereby, the reference has been decided against the workmen.

(3.) Mr. Amarjit Singh, learned counsel appearing on behalf of the petitioners submits that the stand of the Management is that the petitioners were employed on daily wages and they have not been issued any appointment letter, which amounts to unfair labour practice. He further submitted that the workmen had been working on monthly salary of Rs. 1683/- per month w.e.f.1994 to 1.4.1997 and the services of the petitioners were terminated without issuing any notice/charge sheet/enquiry or payment of retrenchment of compensation, therefore, the Labour Court has gravely erred by rejecting the reference that the workmen are entitled to be reinstated into service along with continuity of service and back wages.