WORKMEN OF MCD Vs. MCD AND ORS

JUDGEMENT

(1.) By these petitions, the petitioners are praying for setting aside the order dated 16th December 2010, passed by learned Trial Court so far as delay and latches are concerned and remand these matters to the Labour Court with directions for computation of money due in terms of the prayer made in the LCA.

(2.) Since issue in these petitions is same, therefore, the petitions are being disposed of by the common judgment.

(3.) Ms.Mini Pushkarna, learned counsel raises objection on behalf of the respondent/MCD and submits that the MCD has been divided into three corporations and the petitioners belong to which corporations has not been established. If these matters are remanded back, it will be very difficult for the trial court to get the order implemented, in case order passed in favour of the petitioners.