Ashok Kumar Gaur, J. - (1.) The instant petition has been filed by the petitioner-employer challenging award dt 25.5.1995 (Annex.42) passed by the Labour Court, Bharatpur. The petitioner has also challenged the corrigendum dt. 14.4.1980 (Annex. 3), whereby the Government had amended the terms of reference in the original reference dt. 11.1.1979, raised u/Sec. 10 of the Industrial Disputes Act, 1947 (in short "the ID Act").
(2.) The Labour Court, Bharatpur in its award dt. 25.5.1995 has rejected the claim of 20 workmen namely Veerbal, Shivcharan, Laxman, Bihari, Mahaveer, Vijay, Kishan Singh, Radha Kishan, Khilkiya, Bishan, Golo, Vinay Singh, Guthro S/o Amar Singh, Bhagwan Singh, Pooran, Phaguni, Dharam Singh, Man Singh, Shankar, Madan & Nekram.
(3.) The claim in respect of 12 workmen namely Bhagwan Singh, Shibbo, Ramjilal, Tej Singh, Tota Ram, Bhim Singh, Lachman, Motiram, Man Singh, Jhamman, Deen Dayal & Baney Singh has been allowed and termination of their service has been found in violation of Sec. 25F of the ID Act.;