DILIP KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since common issue is involved in all the four appeals, therefore, they have been heard together and are being disposed of by this common order.

(2.) The instant appeals, preferred under Clause 10 of the Letters Patent, are directed against the order/judgment dtd. 21/10/2014 passed by learned Single Judge of this Court in W.P.(L) No. 1772 of 2004 and batch cases whereby and whereunder the Award dtd. 13/8/2003 passed in B.S. Case No. 03 of 1993, 04 of 1993, 05 of 1993 and 06 of 1993 has been quashed and set aside on the ground that the learned Labour Court has no jurisdiction to pass order under the provision of Jharkhand Shops and Establishment Act since Swarnarekha Multi Purpose Project is not establishment in terms of the definition of "establishment" as contained under Sec. 2(6) of the Jharkhand Shops and Establishment Act.

(3.) Brief facts of the case as per the pleadings made in the writ proceedings, which are required to be enumerated herein, read as under:-