(1.) The present petitions have been filed under Article 226 of the Constitution of India challenging the impugned order dtd. 2/5/2022 in W.P.(C) 8455/2022 and impugned order dtd. 28/4/2022 in W.P.(C) 8468/2022 passed by respondent No.1/Regional Labour Commissioner (Central), New Delhi whereby relying upon the judgment of the Supreme Court in Fabril Gasosa and Ors. Vs. Labour Commissioner and Ors., 1997 (1) SCALE 544 has inter alia held that the subject matter of the instant claim does not fall under the provision of Sec. 33 C(1).
(2.) I have perused the impugned orders of both the cases. It seems that in both the cases, the Regional Labour Commissioner (Central), New Delhi has passed as stereotype order without taking into account the facts and contentions of the parties.
(3.) Mr. Jawahar Raja, learned counsel for the petitioners states that he was not given an opportunity of being heard.