SHANTI BAI Vs. LABOUR COURT

JUDGEMENT

(1.) Heard finally with the consent of parties.

(2.) These six intra-court appeals are directed against common order of Single Bench dated 26th March, 2012, whereby writ petitions filed by petitioners against award of Labour Court were disposed off and lump sum amount of compensation in lieu of reinstatement of workmen/appellants was enhanced. Since all the writ petitions were decided by common order, as question of law was similar in all the cases, therefore, these special appeals are also being disposed off by common order.

(3.) The State Government while exercising its powers, made a reference under Section 10 of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act") in cases of all the workmen/appellants on different dates to Labour Court, as to whether the retrenchment of workman was reasonable and valid ? If not, then to what relief the workman is entitled ?