RAGHUBIR SINGH ETC Vs. BEAS CONSTRUCTION BOARD ETC

JUDGEMENT

(1.) This order will also dispose of Civil Writ Petition Nos. 3231, 3232, 2669, 3169, 3170, 3373, 3519, 3546, 3550, 3552, 3676 and 3743/77.

(2.) The petitioners were working with the Bhakhra Administration when their services were acquired for the Beas Dam Project. The Bhakhra administration released them for absorption in the later project. On their release and subsequent absorption they were allowed T.A. and D.A. for joining the later project in the Beas Project on the same pay and grade, and all the employment benefits. It was also ensured that the seniority of workmen in the Bhakhra Project was also taken into consideration for their service in the Beas Project. It appears that the Beas Project has been completed and a large number of workmen have become surplus. The petitioners were served with notice of the type mentioned in Annexure P-5, the relevant portion of which reads as under :-

(3.) In the return filed on behalf of the respondents, it has been stated that whatever compensation was admissible to the petitioners were offered to them and since they did not collect the same from the office of The respondents, the petitioners could not urge that Section 25F of the Industrial Disputes Act was violated. It was also stated that when the Bhakhra Management relieved the petitioners, it paid them compensation for the earlier service rendered by the petitioners to that management, and so they were not entitled to receive double benefit.