HARYANA CO-OPERATIVE SUGAR MILL LTD. AND ORS. Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT AND ORS.

JUDGEMENT

(1.) THIS order will dispose of C.W.P. Nos. 4907,18634 of 2001, 1943,2926,8401,8794,11704,11763 of 2002, 7607,7856 of 2003 and 16500 of 2004 since the facts and the issues raised therein are almost identical and are capable of being decided together.

(2.) IN all these petitions(except C.W.P. No. 2926 of 2002), the Management of the Haryana Co -operative Sugar Mills Limited, Rohtak has come up impugning the award of the Labour Court. The workmen in all these cases were working on daily wages, who faced termination of their services on various dates which may not be relevant for the purpose of present controversy. Suffice it to say that the reference claimed in all these cases pertained to the wrongful termination of the services of the workmen without complying with the provisions of Section 25 -F of the Industrial Disputes Act (hereinafter referred to as the Act) and without issuance of the notice or following the process of law.

(3.) THE petitioner/Management took up the plea that the reference was bad in the eyes of law as the workmen had abandoned their duties despite the offer of joining given by the petitioner to the workmen.