REGENT COMPUTRONICS PVT. LTD.

Bego Devi Appellant

V/S

State Of Hp And Others Respondents

Referred Judgements :-

SIR BARNES PEACOCK IN LINDSAY PETROLEUM CO. V. HURD [REFERRED TO]
ASGER IBRAHIM AMIN V. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
STATE OF JAMMU AND KASHMIR V. R.K. ZALPURI [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHAILAL BHAI:BHIKABHAI:CHHAGANBHAI:GOVINDBHAI:RATILAL:BHIKABHAI:SHIVABHAI:RAICHANDBHAI:HAZARILAL:MAGANBHAI:SANABHAI:MANSUKHLAL:KASTURCHAND:VENIBHAI:KALIDAS:CHHOTABHAI DEAD AFTER HIM DHAI BEN:AMARCHAND:BHAILAL BHAI:KHODABHAI A [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
ADMINISTRATOR OF UNION TERRITORY OF DAMAN AND DIU VS. R D VALAND [REFERRED TO]
STATE OF MAHARASHTRA VS. DIGAMBAR [REFERRED TO]
JAI DEV GUPTA VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
AJAIB SINGH VS. SIRHIND CO OPERATIVE MARKETING CUM PROCESSING SERVICE SOCIETY LIMITED [REFERRED TO]
CHAIRMAN GRID CORPORATION OF ORISSA LIMITED GRIDCO VS. SUKAMANI DAS [REFERRED TO]
RAND M TRUST VS. KORAMANGALA RESIDENTS VIGILANCE GROUP [REFERRED TO]
S VS. TIMUDU ORAM [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. TARSEM SINGH [REFERRED TO]
SRINIVASA BHAT VS. A SARVOTHAMA KINI [REFERRED TO]
BHAKRA BEAS MANAGEMENT BOARD VS. KRISHAN KUMAR VIJ [REFERRED TO]
DELHI ADMINISTRATION VS. KAUSHILYA THAKUR [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
RAGHUBIR SINGH VS. GENERAL MANAGER, HARYANA ROADWAYS [REFERRED TO]
PRABHAKAR VS. JOINT DIRECTOR SERICULTURE DEPARTMENT AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Common questions of law and facts are involved in these writ petitions; hence they are clubbed and are taken up together for disposal by this common judgment.

(2.) It is averred in the writ petitions that the petitioners were engaged by the respondents on daily wage basis in the years 1990, 1992, 1993, 1994, 1995, 1996, 1998, 1999, 2000, and 2007 respectively as averred in paras 2 and 3 of the writ petitions. Their services were orally terminated by the respondents without complying with the provisions of Sec. 25-G and F of the Industrial Disputes Act, 1947 somewhere in the years 1990, 1992, 1993, 1995, 1997, 1998, 1999, 2001 to 2004, 2007, 2011 and 2012. At the time of termination, the petitioners were assured by the respondents that they would be reemployed as and when work is available, but the Department is stated to have appointed the junior persons than the petitioners, who are still continuing but the petitioners have not been given appointment.

(3.) The petitioners raised Demand/industrial disputes against their termination somewhere in the years 2005 to 2012, in their respective petitions, before the Labour Commissioner for referring the matter to the State Industrial Tribunal-cum-Labour Court, for short 'the Industrial Tribunal', but the Labour Commissioner refused to refer the matter to the Industrial Tribunal for the reason that there was inordinate delay in raising the disputes.

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BEGO DEVI Vs. STATE OF HP AND OTHERS

Referred Judgements :-

JUDGEMENT

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