BLOCK DEPARTMENT OFFICER Vs. YOGINDER KUMAR

JUDGEMENT

(1.) A challenge has been laid by the employer to the Award dated 30. 5. 2005 passed in Reference No. 176 of. 2000 (RBT No. 297/84) by the Labour Court-cum-Industrial Tribunal, Dharamshala Camp at Dehra.

(2.) THE brief facts necessary for the adjudication of this petition are that the State Government has made the following reference to the Labour Court-curh-Industrial Tribunal:

(3.) IN sequel to the reference made by the State government the respondents hereinafter referred to as the workmen filed a statement of claim before the Labour Court primarily contending therein that they had worked on daily wages basis with effect from July, 1994 till May, 1998 and they were retrenched without following the mandatory provisions of section 25 (F) of the. Industrial Disputes act, 1947. The employer resisted the claim by filing reply to the statement of claim. The case projected by the employer before the Labour Court was that the workmen were engaged on project known as integrated Waste Land Development Project for kangra District and no notice was required to be issued to them after the project has come to an end. The Labour Court on the basis of the evidence led by the parties answered the award in favour of the workmen as per the operative portion of the award.