DM.HPSFC, PARWANOO Vs. GIAN CHAND

JUDGEMENT

(1.) Both these writ petitions have been filed against the award dated 28.6.2000, passed by Presiding Officer, HP. Labour Court, Shimla in Reference No. 12 of 1997. As such, these have been taken up together for disposal.

(2.) Facts as they emerge from the record of these cases are, that Gian Chand joined as daily wager with respondent No. 1 on 21.3.1989, petitioner No. 2 Suresh Justa joined as daily wager on 21.4.1989 and petitioner No. 3 Dile Ram joined as a dally wager on 17.8.1988. On and with effect from 30.6.1990 services of the petitioners Gian Chand and Suresh Justa were dispensed with. Whereas services of petitioner No. 3 Dile Ram were terminated on 5.8.19.90. In the aforesaid background these three petitioners started making representations for their reinstatement, between 1990 to 1995. Their claim is that they were assured by respondent No. 1 about their reinstatement. But without any result.

(3.) In this background, they approached the Labour Officer with their demands. Conciliation was tried unsuccessfully. Therefore, he submitted failure report. This resulted in making reference by the State Government to the Labour Court. Reference was to the effect whether the services of three petitioners who were working with the respondent Corporation, were validly terminated or not.