RAMAMURTHY C.K. Vs. BOSCH LIMITED

JUDGEMENT

(1.) These two batches of Writ Petitions involve petitions by both the Employer and the Workmen.

(2.) In all four petitions referred to above, workmen have assailed the validity of the settlement dtd. 8/2/2017, wherein the Deputy Labour Commissioner, Region- 2, Bengaluru / the Conciliation Officer has accepted the settlement said to have been entered into between the Workmen and the Management.

(3.) Writ Petition No.23395/2021 is filed by the Company against 110 workmen assailing the order dtd. 28/6/2021, in LD-IDM/334/2021-LD-DO-6 passed by the appropriate Government, referring the dispute for adjudication pending in Ref.No.11/21.