- (1.) HEARD learned counsel for the parties.
(2.) THESE three writ petitions involve a common question of facts and law and are thus being decided together by this order.
(3.) THE petitioners herein were engaged as daily wage labourers in the respondent forest department. Their services were terminated on different dates by oral orders of the departmental officials. The petitioners raised industrial disputes and upon failure of conciliation proceedings, their cases were referred to Labour Court cum Industrial Tribunal, Bhilwara under Section 10(1)(g) of the Industrial Disputes Act, 1947. All the three claims were consolidated. The Labour Court by order dated 10.5.2006 without going into the issue as to whether or not, the petitioners had worked for a continuous period of 240 days in the year preceding their alleged termination and whether or not, their termination amounted to illegal retrenchment, proceeded to reject the claims, holding that the respondent department was not an industry and also that the claims were highly belated. Hence, these writ petitions.;