SECURITRANS INDIA (P) LTD. Vs. MANOJ PRASAD

JUDGEMENT

(1.) This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court.

(2.) These are six petitions filed by the Petitioner-Management (hereinafter "Management" ) challenging the order dtd. 22/11/2021 passed by the Labour Court in LIR No.2920/19, 2921/19, 2922/19, 2023/19, 2925/19 & 2926/19 whereby an application which was filed by the Management for framing of an additional issue in the proceedings before the Labour Court, and for deciding the said issue as a preliminary issue was partly allowed.

(3.) In this matter, the Respondents-Workmen (hereinafter "Workmen" ), who were working with the Petitioner at various ATMs, were terminated after a disciplinary inquiry was held by the Petitioner. The said termination was challenged by the Workmen before the Labour Court. In the said claims filed by the Workmen, the terms of reference were framed on 3/10/2019. The matter was thereafter proceeded before the Labour Court. On 1/10/2021, the following issues were framed: