GEETA NAND Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

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

(2.) Admitted facts of the case are that petitioner(s) along with one Krishan Kumar, remained engaged as daily rated mazdoors with Bharat Sanchar Nigam Limited (here-in-after referred to as 'BSNL') since November, 1995 to 23.08.1996. Thereafter their services were dispensed with. On raising demand under the Industrial Disputes Act (hereinafter referred to as 'the Act') by petitioner(s) as well as Krishan Kumar appropriate authority referred the matter for adjudication of Industrial Dispute to Central Government Industrial Tribunal-cum-Labour Court, Chandigarh (here-in-after referred to as 'Labour Court') by framing following reference:-

(3.) Labour Court, in all references held that services of petitioner(s) and Krishan Kumar were terminated in violation of provisions of Section 25-F of the Act and as such their termination was illegal and unjustified.