Sabina, J. - (1.) Petitioners have filed this petition challenging the order dated 08.08.2012 (Annexure P -1)
(2.) Respondent No. 1 had moved an application under Sec. 33C(2) of the Industrial Disputes Act, 1947 ('Act' for short) claiming ex gratia, gratuity and wages in lieu of 10 months and pensionary benefits.
(3.) Case of respondent No. 1 was that Amar Singh, husband of respondent No. 1, was working with the petitioner as Mali -cum -Chowkidar w.e.f. 01.09.1985. Amar Singh died on 14.02.1997. Services of the co -workers of Amar Singh were regularized after completion of 10 years of service after their death. However, services of Amar Singh were not regularized by the petitioner. Respondent No. 1 being widow of Amar Singh had only been granted benefit of gratuity and had not been granted other benefits which had been given to other similarly situated employees.;