R.K.MERATHIA, J. - (1.) HEARD the parties finally.
(2.) THE State of Jharkhand on behalf of Minor Irrigation Department, Chaibasa, has filed this writ petition praying for setting aside the award dated 26th August, 2003, passed by the Presiding Officer, Labour Court, Jamshedpur, East Singhbhum, in Reference Case No. 2 of 1998. By Notification dated 28.3.1998, issued by the State Government, the following dispute was referred for adjudication. Whether the termination of services of S/Shri Pranay Kumar Srivastava, Gopal Jha, Kaushal Chandra Jha and Raj Bali Pal -daily rated workmen of Executive Engineer, Minor Irrigation Division, Jamshedpur is Justified? If not, what relief they are entitled to?
(3.) THE Labour Court held that petitioner is an Industry and there has been violation of Sec. 25 F of the Industrial Disputes Act (The I.D. Act for short) and therefore termination of the respondents was unjustified. It directed their reinstatement with full back wages and other consequential benefits with continuity of the service.;