SAHEB LAL KUREEL KALIDEEN KUREEL Vs. PRESIDING OFFICER LABOUR COURT UTTAR PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard Shri Narendra Mohan learned counsel for the workmen petitioners, in Writ Petition Nos. 30707/94 and 30531/94 and for the same workmen as respondents in connected Writ Petitions; and Shri Ranjit Saxena, learned counsel of the U.P. State Electricity Board, for petitioner in Writ Petition Nos. 12642/95 and 12643/95 and for respondents in the connected Writ Petitions.

(2.) Briefly stated the facts giving rise to these writ petitions are that the workmen Shri Saheb Lal Kureel and Ratan Lal Kureel, raised industrial disputes, which were referred by the State Government under Section 4(K) of the U.P. Industrial Disputes Act, 1947 (in short, the Act), to the Labour Court I at Kanpur, to decide whether the termination of services of Shri Saheb Lal Kureel and Shri Ratal Lal Kureel, the skilled workmen by the U.P. State Electricity Board on 1.6.78 was proper and valid and if not, the benefits/compensation, which they are entitled to receive and the date and other particulars.

(3.) The workmen in their written statement stated that they were engaged in the establishment as skilled workmen on 18.1.77 at the rate of Rs. 200 per month. They regularly worked upto 31.5.78. They had participated in the agitation for regularisation of daily wages employees' on which the employer was annoyed with them. The employer terminated their services on 1.6.78 without giving any notice or retrenchment compensation.