Arijit Pasayat, J. - (1.) Challenge in these appeals is to the judgment of the Division Bench of the Punjab and Haryana High Court dismissing the writ petitions filed by the present appellants. Challenge in the writ petitions was to the order passed by the Presiding Officer, Labour Court, Patiala (in short the Labour Court). Background facts in a nutshell are as follows:
(2.) The dispute in three appeals being common, factual position in Civil Appeal No. 7637 of 2004 is noted. Civil Appeal No.7637/2004
(3.) Reference was made to the Labour Court under Section 10(1)(c) of the Industrial Disputes Act, 1947 (in short the ID Act) of the following purported dispute: "Whether termination of services of Gurmit Singh-Workman is justified and in order If not, to what relief is he entitled - The case of the workman was that he joined the present appellants as Chowkidar and worked therein from 1.6.1985 to 24.8.1986. His services were terminated on 25.8.1986 by the Management without service of any notice, holding of any enquiry or payment of any compensation. He was getting Rs.400/-p.m. at that time as wages. He is covered under the Industrial Employment (Standing Orders) Act, 1946 (in short the Standing Orders Act). The Management did not comply with the principles of natural justice while terminating his services. The notice of reference was given to the present appellants. It was stated in the written statement inter alia that the claimant was working as Chowkidar on daily wages. His services ended with the end of each working day. The claim of the claimant that he had worked from 1.6.1986 to 24.8.1986 is not correct. The services of the claimant were dispensed with as he was surplus. No notice or enquiry or compensation was required as the claimant was a worker on daily wages. He was working in the department on daily wages as fixed by the Deputy Commissioner, Sangrur from time to time. It was also pleaded in the preliminary objections that there are three categories of Chowkidars in the Food and Supplies Department to safeguard the food grains stocks. The first category consists of regular Chowkidars according to the sanctioned strength drawing regular pay scale. The second category consists of temporary Chowkidars. They are recruited through employment exchange and draw emoluments equal to the regular Chowkidars. The third category consists of daily wages Chowkidars who draw fixed daily wage from time to time fixed by the department of concerned districts. The services of the Chowkidars on daily wages end with the end of each working day. Their strength increased/decreased with the increase/decrease of the food grains stocks. The services of the daily wages Chowkidars were dispensed with on becoming surplus. The workman in the present case belonged to the third category i.e. daily wages Chowkidar. His services were dispensed with on becoming surplus along with others. It was also stated that the present appellants cannot be treated as an industry and the ID Act has no application. The Labour Court relied on certain documents and concluded that the workman had worked for more than 240 days. Unfortunately, the Labour Court did not record any finding about the non applicability of the ID Act. It was noted that the workman was gainfully employed after the termination of his services. Accordingly, direction was given for re-instatement with continuity of service. This finding was recorded primarily on the ground that he had worked for more than 240 days. No finding was recorded on the plea taken by the present appellants that the claim was made after 9 years without explaining the belated approach.;