NEK CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This order shall dispose of writ petitions No. 2403, 2404 and 2405 of 2018, as all the three writ petitions are at the instance of the workmen, whose references under Sec. 10 of the Industrial Disputes Act, 1947 (hereinafter referred to as '1947 Act' for short), have been answered against them by the learned Industrial Tribunal-cum-Labour Court, Shimla, vide impugned awards dated 20.06.2018. For the sake of convenience, the facts are being extracted from CWP No. 2403 of 2018.

(2.) Nek Chand-petitioner was engaged as a Beldar on daily wage basis w.e.f. 01.01.2005 and he was asked to work at the Forest Range, Sunni, Forest Division, Shimla. He continued to serve the Forest Department till 29th Feb., 2016, when his services were alleged to have been orally terminated. The petitioner raised a demand notice alleging violation of Sections 25-F, 25-G and 25-H of the 1947 Act.

(3.) The respondent-department vide its reply dated 205.2016 (Annexure P-2), denied the petitioner's allegations regarding termination of his services and rather averred as follows:- That the contents of this para are wrong hence denied in view of the facts