M/S. EXPLICIT LEATHERS Vs. ARVIND KUMAR

JUDGEMENT

(1.) Since these batch of 11 petitions arise from separate but identical orders dated January 18, 2010, ex-parte awards dated January 23, 2010 given by the Labour Court No. V in DID Nos. 904, 894, 897, 896, 901, 891, 905, 903, 899, 895 of 2008 & 893 of 2007 filed by the respondent No.1 in each of the writ petition (referred as 'claimants') before the Labour Court alleging their termination by the petitioner without complying the provisions of Section 25-F of the Industrial Disputes Act, 1947 (Act in short) whereby the Labour Court granted their reinstatement with 50% back wages and also against orders dated March 23, 2013 on identical applications filed by the petitioner for setting aside the ex parte awards, with the consent of the counsel for the parties, are being disposed of together by this common order.

(2.) Suffice to state that pursuant to filing of claim petitions by the claimants before the Labour Court and thereby raising industrial disputes, written statements to the claim petitions were filed by the petitioner wherein they have taken the following objections:

(3.) Based on the pleadings of the parties, issues were framed by the Labour Court which are as under: