DIVISIONAL FOREST OFFICER Vs. GOPAL AND ORS.

JUDGEMENT

(1.) Instant intra court appeal has been preferred against order of the Ld. Single Judge dt. 24.2.2015.

(2.) The relevant material facts necessary for our consideration are that the present respondent workmen were engaged on daily wage basis in different years in the year 1979 to 1987 and the period of commencement of their appointment and period of service which each of them has rendered is submitted in the tabular form which reads ad infra -

(3.) However, the services of the workmen were terminated/dispensed with from 27.9.1991. A joint dispute was raised initially by approaching to the Conciliation Officer and after failure report was furnished, the State Govt. vide its notification dt. 26.3.1997 referred the dispute to the Labour Court cum Industrial Tribunal for adjudication. We consider appropriate to quote the reference made for adjudication which reads ad infra -