- (1.) This order will dispose of three writ petitions bearing CWP Nos. 19430 of 2010, 1858 and 6163 of 2011, as common questions of law and facts are involved. CWP No. 19430 of 2010 The petitioner joined the service with the respondent-Board on daily wage basis on 23.12.1988. He worked continuously upto 30.11.1989 and his services were terminated on 01.02.1989. The petitioner raised an industrial dispute by serving a demand notice dated 25.04.2000. On failure of the conciliation proceedings, the dispute was referred to the Labour Court, Patiala on 18.09.2001. Vide its award dated 03.02.2010, the learned court below held that the termination of services of the petitioner is illegal and in violation of Section 25-F of the Industrial Disputes Act, 1947 (for short "the Act"). However, the learned Labour Court granted the relief of compensation of Rs. 15,000/- in lieu of reinstatement. CWP No. 1858 of 2011
(2.) The petitioner joined the service as Surveyor on work charge basis on 03.03.1986. He worked continuously upto 02.06.1988 and his services were terminated on 03.06.1988. He raised an industrial dispute by serving demand notice dated 29.11.1996. On failure of conciliation proceedings, the dispute was referred to the learned Labour Court, Patiala on 05.02.1998. Vide its award dated 20.04.2009, the learned court below held that the termination of the service of the petitioner was in violation of Section 25-F of the Act. However, relief of compensation of Rs. 20,000/- has been granted in lieu of reinstatement. CWP No. 6163 of 2011
(3.) The petitioner joined the service of the respondent-management on 01.01.1985 as daily wager. He worked continuously upto 30.01.1987 and his services were terminated on 31.01.1987. He raised an industrial dispute by serving demand notice dated 31.05.1994. Vide its award dated 16.07.2010, learned court below declined the relief of reinstatement with continuity in service and back wages, however, the respondent-Board was directed to pay a sum of Rs. 30,000/- as compensation to the workman.;