BHARTIYA ENGINEERING AND GENERAL MAZDOOR UNION Vs. THE MANAGEMENT OF M/S. BHAGWAN MAHAVIR HOSPITAL AND ORS.

JUDGEMENT

(1.) SINCE both the writ petitions involve common issue, with the consent of the parties, are being heard and decided by this common order.

(2.) THAT Pursuant to the reference, the Labour Court vide its order dated July 05, 2013, separated the disputes with respect to the 27 workmen and marked the Industrial disputes as I.D. Nos. 214 to 240 of 2013. In the month of August, 2013, each of the workmen filed an application for clubbing of the Industrial disputes and marking and hearing of the Industrial disputes as one reference with respect to all workmen.

(3.) ON April 10, 2013, the petitioner raised industrial dispute on behalf of six workmen against their alleged termination. On June 24, 2013, the appropriate government referred the dispute for adjudication of the Labour Court in terms of the following reference