LAXMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners on 9/3/2021 except Writ Petition No. 2602/2021 which has been filed on 8/2/2021, seeking direction to the respondents to revise pay of the petitioners while considering their date of initial appointment and provide them semi-permanent and permanent status w.e.f. completing 02 years and 10 years from the date of initial appointment, grant consequential benefits w.e.f. the date they are made semi-permanent and permanent and grant benefit of selection grade at the end of 9, 18 and 27 years of service by considering their date of initial appointment along with arrears and consequential benefits.

(2.) The petitioners, who are very low paid employees working on the post of Beldar/Coolie with the Mahi project, were appointed in the 1980s. However, their services came to be terminated by the respondents, which resulted in the petitioners approaching the authorities under the provisions of Industrial Disputes Act, 1947 ('the Act, 1947'). On a reference being made to the Labour Court, the same came to be answered in favour of the petitioners - workmen by award dtd. 22/3/1999, wherein, they were directed to be reinstated with 50% back wages. Further direction was given to consider the services of the workmen as continuous.

(3.) The Award dtd. 22/3/1999 was challenged before this Court, whereby, the Award came to be modified to the extent that 106 workmen shall be entitled for 50% of back wages from the date of reference till the date of Award along with interest from the date of reference.