PAWAN Vs. SHALPRI RANE SILKS PRIVATE LIMITED

JUDGEMENT

(1.) THE workmen who are four in number, in this writ petition, seek to challenge an industrial award dated 31. 03. 2009 in I. D. No. 752/2005 granting them no relief for alleged termination of their services by the management of the respondents w. e. f. 08. 09. 2005.

(2.) ARGUMENTS on admission heard.

(3.) THE statement of claim before the Labour Court was filed by nine workmen allegedly working with the respondents. They all had alleged their termination w. e. f. 08. 09. 2005. Out of the nine persons, who have filed their claim before the Labour Court, only four of them have filed the present writ petition.