THE MANAGEMENT OF REGIONAL CHIEF ENGINEER, P.H.E.D, RANCHI Vs. THEIR WORKMEN REPRESENT BY DISTRICT SECRETARY, RANCHI

JUDGEMENT

(1.) Heard learned counsel for the appellant as also the learned counsel for the respondent.

(2.) The appellant is aggrieved by the Judgment dated 08.07.2008 passed by the learned Single Judge in W.P (L) No. 3962 of 2006, whereby the writ application filed by the petitioner-appellant against the Award dated 29.06.2005, passed by the Labour Court, Ranchi, in Reference Case No. 6 of 2002, was dismissed by this Court.

(3.) Thirty Seven workmen represented by the respondents were working as daily wages Hastrashid employees in work charged establishment of the Public Health Engineering Division, East Ranchi. They were retrenched without following the procedure prescribed under Sec. 25-F of the Industrial Disputes Act, which was the matter under challenge before the Labour Court, Ranchi. The Labour Court Ranchi, finding that the requirements of Sec. 25-F of the Industrial Disputes Act had not been complied with in this case, held that the retrenchment of the workmen was absolutely null and void ab-initio, and the workmen were entitled to be reinstated in service with full back wages.