AIR 1969 MADHYA PRADESH 196 ::1969 LAB. I. C. 1204 ::18 FacLR 22 ::(1969) 1 LabLJ 840 ::1968 JabLJ 1095 ::1668 MPLJ 798 ::1968 M P L J 798 ::ILR (1972) MP 431

Madhya Pradesh High Court

Hon'ble Judge(s): P. V. Dixit , C.J. AND G. P. Singh , J

(A) Industrial Disputes Act (14 of 1947) , S.25F, S.25FF, S.25FFF(1) Proviso— Electric Supply Company taken over by Electricity Board - Services of workmen terminated with three months' notice - Workmen, held, entitled to full compensation u/S.25F read with S.25FF as it is a case of transfer and not closure of business. (1966) 1 Lab LJ 730 (SC), Foll. (Para 8) (B) Industrial Disputes Act (14 of 1947) , S.33C(1), S.33C(2), S.33C(4), S.25F, S.25FFF(1) Proviso— Madhya Pradesh Industrial Disputes Rules (1957) , R.62— Claim for full compensation u/S.25F - Preference of, before Labour Court, held correct - Claim application need not be presented to Government under R.62. A claim by workmen for full compensation under S. 25F of the Industrial Disputes Act in the place of 3 months average compensation under S. 25FFF Proviso paid by the employer, held, was rightly made to the Labour Court. Such a claim was not referable to Government in the first instance, under R. 62 of the M. P. Industrial Disputes Rules as alleged by the employer.(Para 5) Having regard to the distinction between sub-sections (1) and (2) of S. 33C of the Industrial Disputes Act and the language used in R. 62 of the above Rules, R. 62 must be ta....