PURAN SINGH Vs. R P G TRANSMISSION LTD

JUDGEMENT

(1.) With the consent of the parties, arguments in all of these writ petitions have been heard together.

(2.) By these writ petitions, the writ petitioners have challenged the validity and legality of the orders of Industrial Tribunal dated 7th October, 2002, 12.11.2002 and awards passed by Tribunal dated 2.12.2002, 14.11.2002, 16.4.2003, 14.5.2003, 15.5.2003and 1 st September, 2003 in IDs Nos. 1/2002 to 15/2002. The petitioners have prayed for issuance of a writ of certiorari quashing the orders and awards whereby the termination of services of the petitioners was held legal and permission under Section 33(2) was granted by the Tribunal.

(3.) All these awards are based on same set of facts involving same questions of law. The first set of award holds inquiry conducted by management as fair and just. By second set of awards, Tribunal dismissed applications under Section 33A of ID Act and by third set of awards, Tribunal allowed applications under Section 33(2)(b) of the ID Act.