R.K. Agrawal, J. - (1.) By these two applications, the petitioners in Civil Misc. Writ Petition No. 28858 of 1998 and Writ Petition No. 29619 of 1998 seek an interim order from this Court staying their eviction from the residential quarters during pendency of the aforementioned writ petitions. The petitioners in each of the two writ petitions have challenged the notice issued under Section ] 25-F read with Section 25-FFF(2) of the Industrial Disputes Act by the respondent company.
(2.) The case of the petitioners is that they are the employees of the respondent company and are not the employees of a particular project. Further, their case is that the project in which they were working is still continuing and, therefore, the impugned notices are illegal and bad. The respondent company had provided residential quarters to the petitioners for residing at site during pendency of the project. However, after completion of the project and after the impugned notices were, issued to them, they have been asked to vacate the residential quarters. On refusing to vacate the residential quarters the respondent Company had taken recourse to proceeding under law.
(3.) Sri Yogesh Agrawal, learned Counsel for the petitioners submitted that the question as to whether the notices are valid or not and as to whether the project in which the petitioners were working, has come to an end; or is still continuing is to be examined by this Court, and therefore, in the interest of justice the petitioners should not be evicted from the residential quarters provided by the respondent company. He further submitted that if the, petitioners are evicted from the residential quarters so provided, they will not be able to pursue their matter before this Court and, infact, it would result in great injustice to the petitioners, as they would not be able to pursue their case.;