YOG RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since common questions of law and facts are involved in all these petitions, the same are taken up together for hearing and are being disposed of by a common judgment.

(2.) Petitioners have assailed the orders dated 27.11.2006 passed by the Presiding Judge, Labour Court whereby the references were dismissed.

(3.) Material facts necessary for the adjudication of this petition are that petitioners were engaged as Beldars on daily wage basis from November, 1977 till June, 2001. Case of the petitioners, in a nutshell, is that they were retrenched orally without following the mandatory provisions of sections 25-F, 25-G and 25-H of the Industrial Disputes Act, 1947 (hereinafter referred to as `the Act' for brevity sake). Petitioners issued demand notice. The State Government after receipt of the failure report of the Conciliation Officer, made reference to the Labour Court. Petitioners filed claim petitions before the Court. Respondents also filed replies to the same. Learned Labour Court framed the issues and ordered the parties to lead their respective evidence. However, on 27.11.2006 neither petitioners nor their counsel appeared before the Labour Court and consequently, the Labour Court dismissed the petition on merits.